BABITA DEVI & ANOTHER Vs. TARA CHAND

JUDGEMENT

(1.) Mr. Prashant Khanna, Advocate, present for the revisionists.

(2.) Mr. M.S. Bisht, Advocate, present for the respondent.

(3.) This matter arises out of proceedings under Section 125 CrPC. The present revisionist moved an application under Section 125 CrPC before the court below for maintenance for herself and her minor child of six years of age, in which the learned court below granted maintenance of Rs.1500/- per month (Rupees One Thousand and Five Hundred Only) to the revisionist as well as Rs.1500/- per month (Rupees One Thousand and Five Hundred Only) to the Child. The husband/respondent in turn filed a revision before the District & Sessions Judge, Rudraprayag in which the learned Sessions Judge, Rudraprayag came to the conclusion that as far as the maintenance of Rs.1500/- (Rupees One Thousand and Five Hundred Only) for child is concerned, the same is justified but as far as the present revisionist/wife is concerned it is not justified, as she is living separately without any justifiable reasons and there is no findings to this effect that she has justifiable reasons for living separately. Aggrieved, the present criminal revision before this Court.