JOKA Vs. MAHADEVI

JUDGEMENT

(1.) Heard the learned counsel for petitioner and perused the material on record.

(2.) Respondent is served but there is no representation.

(3.) Interim maintenance of Rs.3,000.00 awarded to the respondent/ wife by the trial Court in a proceeding under Sec. 125 of Cr.P.C, has been called in question in this petition by the petitioner/ husband.