HEMLATA CHANDRAKAR Vs. LALJI CHANDRAKAR

JUDGEMENT

(1.) The present Cr.M.P. has been preferred challenging the order dated 27.07.2015 passed by the Additional Sessions Judge Mungeli in Criminal Revision No. H 01/2015 and the order dated 11.12.2014 passed by Judicial Magistrate, First Class (J.M.F.C.), Mungeli in Misc. Criminal Case No. 37/2013.

(2.) The relevant facts for the adjudication of the present Cr.M.P. is that the present Applicant-Petitioner admittedly is the wife of the Non-applicant Non-applicant (For the sake of convenience the Applicant and Non-applicant shall hereinafter be referred as wife and Husband respectively). The marriage between the parties took place somewhere in the year 1989. However, barely after about 4 years of married life the relationship between the two got strained and the two disputing parties started staying separately.

(3.) In the year 1999 proceeding under Sec. 125 of Crimial P.C. was initiated by the wife for grant of maintenance against the husband. Vide order dated 21.01.1999 the said proceeding under Sec. 125 of the Crimial P.C. culminated by an order in favour of the wife wherein the Court below i.e. the J.M.F.C. allowed the application and ordered for payment of Rs. 1000.00 p.m. as maintenance to the wife and Rs. 500.00 p.m. to the son born from the wife and the husband who was being brought up by the wife.