MUSKIE REBELLO REPRESENTED BY HIS LEGALLY CONSTITUTED ATTORNEY, MR JOAQUIM BRITO REBELLO Vs. SANDRA FERNANDES E REBELLO DAUGHTER OF MR MENINO B FERNANDES AND STATE OF GOA

JUDGEMENT

(1.) Heard.

(2.) This petition can be considered under Section 397/401 of the Code (Code of Criminal Procedure, 1973).

(3.) The petition is directed against judgment dated 26/03/2009 by which the learned Additional Sessions Judge, Margao has allowed the respondent's application for maintenance filed under Section 125 of the Code and directed the petitioner to pay a sum of Rs. 5,000/- per month.