- (1.) Heard.
(2.) The present applicant happens to be a Muslim husband who had divorced his wife, Saira Begum. They had a daughter named Shabnam. Her age now is 10 years. On the application of Saira Begum for maintenance for herself and for Shabnam, the Court of first instance had taken note of the fact of divorce and had opined that Saira was not entitled to the relief under Section 125 Cr. P.C. but the child, Shabnam would be entitled to maintenance and the direction reads as such :"LEKIN USKI LADKI SHABNAM KE LIYE YEN PRARTHNA PATRA SWEEKAR KIYA JATA HAI. VIPAKSHI KO AADESH DIYA JATA HAI KI VOH PRARTHNA PATRA DENE KI TINANK SE LADKI SHABNAM KE BHARAN POSHAN HETU 300 RUPYE PRATIMAH ADA KAREIN TATHA JAB TAK ADA KAREIN JAB TAK VOH BALIG HO."
(3.) This order was challenged by the present applicant in a revision before the Sessions Judge at Muzaffarnagar and the revision aopplication was dismissed.;