Mahendra Dayal, J. - (1.) The revisionist has filed this criminal revision against the judgment and order dated 05.01.2016 passed by Principal Judge, Family Court, Lucknow in Criminal Misc. Case No.462/2007, whereby the revisionist has been directed to pay maintenance to the opposite parties No.2 and 3 @ Rs.1,000/- and Rs.500/- per month respectively with effect from the date of the application i.e. 06.06.2007 upto December, 2008; @ Rs.2,000/- and Rs.1,000/- per month respectively with effect from January 2009 to December, 2010; a sum of Rs.2,500/- and Rs.1,500/- per month respectively with effect from January, 2011 to December, 2014 and Rs.3,000/- and Rs.1,500/- per month respectively with effect from January, 2015. It has also been provided that in case, the opposite parties No.2 and 3 are getting the maintenance in any other case, the same shall be adjusted towards the quantum of maintenance.
(2.) I have heard learned counsel for the parties and perused the record.
(3.) It is an admitted fact that the revisionist was married to the opposite party No.2 in the year 2004 and the opposite party No.3 is the son, who was born out of their wedlock. According to the opposite parties No.2 and 3, even after the birth of the opposite party No.3, the demand of dowry and cruel treatment with the opposite party No.2, by the revisionist and his family members, continued and it reached to such an extent that on 11.01.2006, both of them were forcibly evicted from the matrimonial home. It is said that even after that, the revisionist did not stop his demand of motorcycle and Rs.5.00 lacs cash. With the aforesaid allegations, the opposite parties No.2 and 3 filed an application under Section 125 Cr.P.C. It was also stated by them that the revisionist is working as Manager in M/s. Azam Ali Alam Ali, from where he gets Rs.15,000/- per month as salary.;