- (1.) R. K. Singh, J. Heard Mr. S. S. Shukla and perused the office note which speaks that the notice on opposite party No. 2 Smt. Firox Jahan has not oeen served and the lower Court's record has also not been received.
(2.) AFTER hearing Mr. Shukla and Ferusing the impugned order passed by rincipal Judge, Family Court, Kanpur Nagar it appears thai the maintenance for the wife and two minor children has been allowed at the rate of Rs. 400/- p. m. Mr. Shukla objects to the maintenance of the wife on the ground that he has already divorced opposite party No. 2 in the year 1991 itself. Sri Shukla very fairly concedes that maintenance to the two minor children is not disputed. The impugned judgment discusses the issue of financial capacity of the revisionist and the opposite party No. 2. Moreover, since the question of main tenance to the opposite party No. 2 is disputed by the revisionist, the same is not decided in this revision petition. It will be decided by the Principal Judge himself. The amount of Rs. 400/- p. m. fixed by the Principal Judge, Family Court, is highly insufficient for the maintenance of two minor children Firdaus and Afroj. The revision petition does not disclose merit so far as the amount of maintenance is con cerned. The revisionist may object the maintenance amount to the lady opposite party No. 2 but the merit of the revision petition does not relate to the lady only. The two children are also involved here. Accordingly the revision petition chal lenging the amount of Rs. 400/- p. m. to the two minor children Firdaus and Afroj is dismissed. The revisionist is directed to pay the maintenance at the rate of Rs. 400/-per month to the said two minor children Firdaus and Afroj regularly. The arrears of maintenance has been directed by the Principal Judge, Family Court, to be paid in instalments of Rs. 50/- per month; that order is maintained. Accordingly the revisionist will pay sum of Rs. 450/- per month as maintenance of the two minor children regularly. There will be no oc casion for recovery of arrears of main tenance from the revisionist. Revision dismissed. .;