Amar Singh Chauhan, J. - (1.) List is revised. None appears to press this criminal revision. Learned AGA is present.
(2.) The revisionist Mohd. Kausar has preferred this criminal revision against the judgement and order dated 29.11.2004 passed by the Principal Judge, Family Court, Kaushambi in Case No. 142 of 2013 under section 125 Cr.P.C., Police Station Kokhraj, District Kaushambi whereby the Family Court allowed the application and awarded maintenance to the tune of Rs. 2000/- to the opposite party no. 2, Smt. Reshma and Rs. 500/- to the opposite party no. 3, Kaif.
(3.) The facts which are requisite to be stated for adjudication of this revision are that an application under section 125 Cr.P.C. was moved by Smt. Reshma on behalf of herself and her minor son Kaif on the ground that marriage of revisionist Mohd. Kausar and opposite party no. 2 was solemnized in the year 2006 in accordance with Muslim Rights and Customs in which households, jewelry, cash Rs. 50,000/- were given. The total amount of Rs. 2,50,000/- was spent in the marriage ceremony. After the marriage the opposite party no. 2 came to live at her matrimonial house and performed her marital obligation towards her husband and other family members to the satisfaction of all concerned and all family members and husband were pleased with the behaviour and working of the opposite party no. 2. From their wedlock a son was born. But after sometimes the revisionist, Jeth and Jethani were not satisfied with the dowry and used to torture her physically and mentally by raising demand of colour T.V., buffalo and cash worth Rs. 50,000/- as additional dowry. On non-fulfillment of the aforesaid, the husband and her family members poured kerosene oil and tried to kill her. Thereafter she was ousted from the house of her husband. Although the revisionist having sufficient means as he is doing business of furniture and earns Rs. 20,000/- per month on the other hand the opposite party no. 2 is unable to maintain herself and her minor child.;