LAXMI NARAIN Vs. MUNNI DEVI

JUDGEMENT

(1.) This revision has been preferred against the order of Second Additional Sessions Judge Mathura allowing the revision of opposite party setting aside the order of the lower court and thereby allowing the application of the opposite party under Section 125, Cr. P.C. The learned Sessions Judge has allowed the maintenance allowance of Rs. 250/- per month to the opposite party from the date of the order of the lower court i.e 8-8-1984.

(2.) It is an admitted case that the opposite party was married with revisionist about 10 years before the application moved before lower court under Section 125, Cr. P.C. The only allegation against the revisionist is that he has developed illicit connection with his daughter-in-law who came in the family after marriage with his son Shiv Kumar about 7 months before from the date of application. It was urged that when the opposite-party objected she was turned out of the house and the revisionist is not maintaining her. It was urged that the revisionist has sufficient means to maintain; hence a prayer for granting maintenance at the rate of Rs. 600/- per month was made.

(3.) The opposite party denied the contentions. It was urged that the opposite parly has left the house on her own accord with the ornaments worth Rs. 20,000/- to her father's place. When the revisionist went to call her on 15-1-1984 the opposite party refused to come to his house.