UJWALA VIKAS JAYKAR Vs. VIKAS BABU SAB JAYKAR

JUDGEMENT

(1.) The order under challenge is passed on application under section 125 Cri.P.C. That application was instituted by the petitioner wife before me. The respondent is the husband.

(2.) The Family Court, Bombay has against a claim of maintenance of Rs. 2,500/ for her self filed by the wife, granted a meagre sum of Rs. 300/ and that too from the date of passing of the order.

(3.) It is this order which is impugned in the present Revision Application.