ANNASAHEB MAROTI DHOTRE Vs. KALABAI ALIAS ANNASAHEB DHOTRE

JUDGEMENT

(1.) Perused. Heard learned Counsel for the parties. Rule. Rule made returnable forthwith and heard finally with the consent of learned Counsel for the parties.

(2.) The applicant (original opponenthusband) has preferred the present application challenging the judgment and order passed by learned Judicial Magistrate, First Class, Shevgaon, District Ahmednagar on 18.8.2003, granting the monthly maintenance of Rs. 500/ to the applicant No. 1 and Rs. 400/ to the applicant No. 2, and also challenging the judgment and order dated 27.6.2005, passed by learned I Adhoc Additional Sessions Judge, Ahmednagar in Criminal Revision Application No. 282/2003, dismissing the said revision application and confirming the judgment and order passed by learned Judicial Magistrate, First Class, Shevgaon in respect of the grant of maintenance as aforesaid.

(3.) The marriage between the applicant and the Opponent No. 1 was solemnized on 14.4.1994 as per Hindu rites at village Akhegaon and out of the said wedlock a son namely Amol was born.