Jitendra Kumar vs Shyam Kali And Anr.
2023 Latest Caselaw 17516 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:45951
 
Court No. - 29
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 409 of 2019
 

 
Revisionist :- Jitendra Kumar
 
Opposite Party :- Shyam Kali And Anr.
 
Counsel for Revisionist :- Sukh Deo Singh,Paritosh Shukla
 

 
Hon'ble Mrs. Renu Agarwal,J.

(C.M.A No. 39061 of 2019: Application for condonation of Delay)

Matter is taken up. None appeared for the revisionist to press this application.

The revision under Section 19(4) of Family Court Act is preferred against the judgment and order dated 17.10.2018 passed in Case No. 2812 of 2014 whereby maintenance to the tune of Rs. 3,000 per moth has been awarded to the respondent No. 1 and Rs. 3,000/- per month. The revision is also supported by an affidavit.

The cause shown for the delay in filing the revision is financial destitute of the revisionist.

A perusal of record goes to show that revisionist had not taken steps for service of notice upon opposite party No. 2. It further transpires from impugned judgment that the revisionist entered into illicit relationship with another lady and he had thrown out the respondent No. 1 of his house. Learned trial court on perusal of material available on record came to the conclusion that the revisionist is earning Rs. 9,000 per month and awarded maintenance of Rs. 3,000 per month to his wife and 3,000 per moth to his daughter.

The order of the learned trial court is based on cogent reason and this Court does not find any illegality or irregularity in the impugned order which warrant interference by this Court.

Accordingly, the Court does not found the reason for delay in filing the revision to be satisfactory.

The delay condonation application is accordingly rejected.

(Criminal Revision)

Since delay condonation application is rejected, the revision also stands dismissed.

(Renu Agarwal,J.)

Order Date :- 14.7.2023

Nadeem