PANKAJ BHANDARI,J. - (1.) Petitioners have preferred this revision petition aggrieved by order dated 16.03.2015 passed by Family Court, Bhilwara, whereby, application filed by the petitioner under section 125 of Cr.P.C., 1973 was partly allowed. Claim of petitioner No. 1 was rejected by the Court below and Rs. 1,500/- per month was awarded as maintenance to petitioner No. 2 from the date of order i.e. 16.03.2015.
(2.) It is contended by counsel for the petitioner that Court below has erred in awarding the meagre amount when there was specific pleading that respondent has a share in agricultural produce, is an agent of Sahara India and his income was shown as Rs. 2,00,000/- per annum.
(3.) It is contended that respondent has not produced any proof of his income and the burden shifted upon him when he admitted in his cross-examination that he is an agent and he has share in the agricultural land and he is also working in the factory.;