PARAS NATH KURMI Vs. SESSIONS JUDGE MAU

JUDGEMENT

(1.) Heard Sri Faujdar Rai, learned counsel for the petitioner.

(2.) Notices were sent to the respondent No. 3, Smt. Kamli, through registered post which have not been received back served or unserved. Service upon respondent No. 3 is being deemed sufficient. No counter affidavit has been filed by respondent No. 3.

(3.) Present petition has been filed by the husband challenging the judgment and order dated 24-4-97 passed by the Judicial Magistrate, Mau, awarding maintenance allowance to the respondent No. 3 at the rate of Rs. 400.00 per month from 1-5-91, the date of application and judgment and order dated 13/06/1997 whereby petitioner's criminal revision No. 112 of 1997 was dismissed by the learned Sessions Judge and the judgment and order of the trial court was confirmed.