SHIVAJI BABURAO BHABAD ALIAS BHAWAD Vs. ALKA

JUDGEMENT

(1.) Heard Shri. P. B. Patil, learned counsel for the petitioner and Mrs. M. L. Sangit, learned counsel for the respondents.

(2.) Rule. Rule made returnable forthwith. With consent of parties, the matter is taken up for final hearing.

(3.) Briefly stated, it is the case of the present petitioner that he is husband of respondent No.1 and father of respondent No.2. The respondents had filed Criminal Misc. Application No.156 of 1999, under Section 125 of Code of Criminal Procedure. Maintenance amount of Rs.600/- per month was awarded to respondent No.l and maintenance amount of Rs.500/- per month was awarded to respondent No.2. Thereafter, Criminal Misc. Application No. 129 of 2005 came to be filed stating that respondent No.2 attained majority on 14th April, 2008 and was earning, and, as such, not entitled to get maintenance, and therefore, order of maintenance awarded to respondent No.2 be cancelled.