SULOCHANABEN Vs. PANDURANG TOLARAM KHATRI

JUDGEMENT

(1.) By this revision petition the petitioner has challenged the Judgment and Order passed by the learned Additional Sessions Judge at Surat on 12 in Criminal Revision Appli. No. 194/83.

(2.) In order to appreciate the merits of this revision resume of the material facts may be shortly stated.

(3.) The present petitioner is the original applicant-wife who initiated legal battle by filing ap- plication for her maintenance under Section 125 of the Code of Criminal Procedure (hereinafter referred to as Code for brief) against the respondent No. 1 original opponent by filing Crimi- nal Miscellaneous Application No. 22 in the Court of the learned Judicial Magistrate F. C. Surat. She inner alia contended that she is a legally wedded wife of the opponent. She was unable to maintain herself and therefore she claimed Rs. 200.00 by way of maintenance.