(1.) These proceedings arise out of the orders passed by the learned Magistrate in maintenance applications filed by the wife against the husband. Some facts need to be noted.
(2.) Petitioner and respondent No.2 of Criminal Revision Application No.516 of 2008 were married. They would be referred to as husband and wife respectively in this order. They had marital disputes and therefore started residing separately. There is a child born out of the wedlock. Between the husband and the wife, there were criminal proceedings with which this court is not directly concerned.
(3.) Petitioner-husband had filed Hindu Marriage Petition No.113 of 2001. Divorce was granted by the Trial Court by judgment dated 29th April 2006. The appeal filed by the wife was dismissed by the Appellate Court. Second Appeal No.166 of 2007 was also dismissed by the High Court on 18.2.08. In the divorce proceedings, decree was granted primarily on the ground of desertion by the wife.