Mukesh Kumar Tripathi @ Bauwan vs State Of U.P. And Ors.
2022 Latest Caselaw 7692 ALL

Citation : 2022 Latest Caselaw 7692 ALL
Judgement Date : 21 July, 2022

Allahabad High Court

Mukesh Kumar Tripathi @ Bauwan vs State Of U.P. And Ors. on 21 July, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 436 of 2018
 

 
Revisionist :- Mukesh Kumar Tripathi @ Bauwan
 
Opposite Party :- State Of U.P. And Ors.
 
Counsel for Revisionist :- Vidhu Bhushan,Vineeta Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present revision under Section 19(4) of the Family Court Act, 1984 has been filed against the judgment and order dated 12.04.2018 passed by Additional District and Sessions Judge/ Fast Track Court No.1, Unnao awarding maintenance of Rs.3,000/- to the wife of the revisionist and Rs.4,000/- to the son of the revisionist.

2. I have gone through the judgment and perused the record. I do not find that learned Court below has committed any error of law or facts in passing the impugned order awarding meager amount of maintenance to the wife and son of the revisionist.

3. Thus, this revision being devoid of merit and substance, is hereby dismissed.

(Dinesh Kumar Singh, J.)

Order Date :- 21.7.2022

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