CHANDRAKALA Vs. BHASKAR ALIAS HARICHANDRA KUHIKAR

JUDGEMENT

(1.) This Revision is directed against the judgment and order dated 6-7-2005 in Petition No. El 55/03 under section 125 of Criminal Procedure Code for grant of maintenance for the two applicants-wife and daughter.

(2.) None appeared for the applicants on 25-11-2009 and 4-1-2009. Again a chance was given to the counsel for applicants to appear but today also he is absent. None appeared for the respondent as well.

(3.) I have gone through the impugned judgment and order made by the Family Court rejecting application of both the applicants for grant of maintenance. I have also gone through the evidence that was tendered before the Family Court.