MANJU Vs. VINOD KUMAR

JUDGEMENT

(1.) This revision is directed against the order dated 15th February 1986 passed by Additional Sessions Judge, Aligarh allowing the revision in part to the extent that the application of the present applicant, the wife for maintenance under section 125 of the Code of Criminal Procedure (for short the Code), was rejected. However, the order for payment of maintenance to the minor children was maintained.

(2.) In brief the facts leading to the present application are that the applicant filed an application on 25-11-81 against the opposite party and has also given birth to the children but the husband used to beat her and refused to maintain and she was unable to maintain herself and her minor children, therefore she prayed for maintenance.

(3.) The Magistrate by order dated 21st June, 1984 allowed the application and directed that the applicant would be paid a sum of Rs. 300/- per month as maintenance and Rs. 150(would be paid to her minor daughterT and Rs.150/- would be paid to her minor son from 25-11-81 by the husband.