JYOTSNAMALA ULHAS TAWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties. By their consent, Writ Petition is taken up for final disposal by issuing Rule, making the same returnable forthwith.

(2.) An unusual challenge has been raised in this petition to set aside the award passed by the Lok Adalat held on 6/2/2011, along with subsequent order dtd. 30/11/2017 in Criminal Revision Application No.103/2014, which flows from the initial proceeding. So also the petitioner has claimed for recovery of arrears of maintenance amount.

(3.) The facts of the case can be summarized as under :-