BALAK RAM Vs. SATYESWARI DEVI

JUDGEMENT

(1.) THE case is taken up on the revision of the list. None appears for the revisionist. I have examined the record. Smt. Satyeshwari Devi has filed an application under Section 125, Cr. P.C. for maintenance. THE learned Magistrate has allowed a monthly maintenance of Rs. 300 on 20.2.1984. In the grounds of revision, it is alleged that there is no proof of neglect to maintain. According to own admission of the revisionist, he had married with other girl and in the petition under Section 488. Cr. P.C. there was a compromise that the applicant shall reside separately and since then, she is residing separately. THE applicant has agreed to give 2.25 acres of land to the opposite party No. 1, that has also not been given to her. This is sufficient proof of neglect.

(2.) I do not find any illegality, irregularity and perversity in the judgment recorded by the learned Magistrate. The revision has got no force and is summarily rejected. The order dated 9.3.1984 stands vacated.