LAXMAN SINGH Vs. REKHA

JUDGEMENT

(1.) THIS revision has been preferred by revisionist Laxman Singh against the order dated 15.2.2002 passed by learned III Chief Judicial Magistrate, Mathura in case No.65 of 2001, Smt. Rekha Vs. Laxman, under section 125 Cr.P.C, whereby the learned lower court has awarded maintenance to the tune of Rs. 500/- per month only in favour of the respondent, Smt. Rekha.

(2.) AT the time of hearing of this revision, no one appeared on behalf of revisionist.

(3.) IT is stated in the grounds of this revision that the revisionist never behaved with the respondent Smt. Rekha with cruelty and the respondent herself misbehaved with the revisionist and his parents. She had gone from the revisionist's house without the permission of the revisionist or his parents. The revisionist always remained ready and he always tried to maintain the relation with the respondent and to keep her with him. He had also filed a suit for restitution of conjugal rights and the learned trial court committed error in not considering this fact. The respondent herself is earning a sum of Rs.2000/- in the work of swing and weaving while the revisionist is an unemployed person and has no source of income. The respondent had also filed an application under section 24 of Hindu Marriage Act which was rejected by learned II Additional Civil Judge( Senior Division) Mathura.