MAHESH BABU SAXENA Vs. ADDL CHIEF JUDICIAL MAGISTRATE

JUDGEMENT

(1.) This revision by the husband has been directed against the judgment and order dated 22.8.89 passed by the then Additional Chief Judicial Magistrate, Bareilly in Criminal Case No. 110 of 1987 under Section 125, Cr. P.C. directing him to pay Rs. 500/- per month as maintenance allowance w.e.f. 6.11.87 the date when the application for maintenance was filed. The revisionist had also filed an application under Section 24 of Hindu Marriage Act in the Court of District Judge, Rewa, Madhya Pradesh. In these proceedings the Opposite Party was directed to pay Rs. 250/- per month as interim maintenance allowance to the opp. party No. 2. A sum of Rs. 1,000/was granted to meet the expenses in defending the application under Section 24 of Hindu Marriage Act.

(2.) The Trial Court while fixing the maintenance allowance also took into consideration the sum for Rs. 250/- per month granted to her as interim maintenance allowance by the District Judge, Rewa and upon consideration of the salary being earned by the revisionist fixed Rs. 500/- per month as maintenance allowance. Feeling aggrieved by that order the husband has preferred this revision.

(3.) The learned Counsel for the other party has also put in appearance and with the consent of the learned Counsel for the parties the revision is being disposed of finally.