T M NARAYANAN Vs. NISHAD MINOR

JUDGEMENT

(1.) We are of the opinion that the view taken by the Kerala High court that an order of maintenance under S. 125 Criminal Procedure Code can be revoked only prospectively having regard to the subsequent development in the form of order passed by the civil court is correct. Learned counsel for the petitioner has relied on the observations made by the learned Single Judge of the Allahabad High court in Brij Pal Singh v. Sukhbiri Devi. With respect to the Allahabad High court we do not think that the view expressed therein is correct. Under the circumstances, we confirm the view taken by the High court of Kerala and dismiss the special leave petition. court Master.