Syed Mohd Mohsin Rizvi vs State Of U.P. And Another
2022 Latest Caselaw 9326 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 462 of 2015
 

 
Revisionist :- Syed Mohd Mohsin Rizvi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Nadeem Murtaza
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard Sri Nadeem Murtaza,learned counsel for the revisionist and Sri Bhanu Pratap Singh, learned A.G.A. for the State-respondent

2. Present revision under section 19 of the Family Court Act, 1984 readwith sections 397/401 of Cr.P.C. has been filed against the Judgment and Order dated 20-04-2015 passed by the learned Additional Principal Judge,Family Court, Lucknow in Miscellaneous Case No. 34C/15(S.M.Mohsin Vs. Smt. Nilofar) and the order dated 18-09-2014 passed by the learned Additional Principal Judge, Family Court, Lucknow in Miscellaneous Case No. 203C/2008, whereby learned Additional Principal Judge, Family Court,Lucknow has increased the sum of mutually agreed compensation from Rs. 500/- P.M. to Rs. 3,000/-P.M. to the wife of the revisionist.

3. Earlier vide order dated 18-09-2014, the Family Court had granted interim maintenance @ Rs. 5,00/-P.M. to be paid to the wife of the revisionist.

4. Learned Family Court after considering the evidence and facts of the case, by the impugned order 20-04-2015, has enhanced the amount of maintenance from Rs. 500/- P.M. to Rs. 3,000/- to be paid to the wife of the revisionist.

5. This court does not find any error of law or jurisdiction in the impugned order dated 20-04-2015 passed by the Family Court in increasing the amount of maintenance from Rs. 500/-P.M. to Rs. 3,000/-P.M. to be paid to the wife of the revisionist.

6. This revision is without merit, which is hereby dismissed.

Order Date :- 4.8.2022/AKS