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Judgment
5 paragraphs · 198 wordsC.A. Rahim, J.—Heard learned Counsel.
This revision is directed against the order dated 17.3.1997 passed by the Family Court, Bareilly in Case No. 384 of 1994 allowing the application of the Respondent No. 2 moved u/s 125, Code of Criminal Procedure and ordered the applicant to pay monthly maintenance of Rs. 300 per month from 3.5.1994 till 25.2.19(97 and to pay an amount of Rs. 250 per month for the minor son till he attains majority. I do not find any illegality or impropriety in the order. learned Counsel has prayed for monthly instalments to be paid till date as according to him, the applicant is a poor person and cannot afford to pay the arrears amount immediately. Considering the circumstances and the submission of the learned Counsel, I feel that if five instalments are allowed to pay the arrears till date it will meet the ends of Justice.
The revision is disposed of with the direction that the revisionist shall pay arrear till 16.7.1997 in five equal instalments commencing from 16.8.1997.
The revisionist shall go on paying the maintenance allowance to the minor son as per order.
With these directions the revision is dismissed.