KUSUM SHIVAJI INGALE Vs. SHIVAJI S. INGALE

JUDGEMENT

(1.) THIS criminal writ petition is filed by the petitioner/original applicant/wife Kusum Shivaji Ingale, being aggrieved by the judgment and order dated 13th December, 1993, passed by the Additional Sessions Judge, Baramati, in Criminal Revision Application No. 59 of 1993, allowing her revision application only partly and enhancing the quantum of maintenance payable to petitioner No. 1 from the respondent/husband from Rs. 200/ -per month to Rs. 300/ -per month.

(2.) THE order of maintenance with respect to the child Kum. Bharati (Rs. 150/ -per month) was not disturbed by the Revisional Court.

(3.) THE non -applicant appeared and contested the maintenance application filed by the wife. He denied all the allegations made against him.