VIJAYARANI Vs. PUNJABRAO UTTAMRAO JAWANJAL

JUDGEMENT

(1.) Heard Mr. Katkar, learned counsel for the petitioners, Mr. Nandeshwar, learned counsel for the respondent No.1 and Mrs. Haider, learned APP for the respondent No.2/State.

(2.) Mr. Katkar, learned counsel for the petitioners, undertakes to deposit the requisite court fee of Rs.125.00 today itself.

(3.) The only issue in the matter, is the reversal of the order of the learned Judicial Magistrate First Class, Balapur passed under Sec. 125 of the Code of Criminal Procedure granting maintenance of Rs.1,000.00 (Rs. One Thousand Only) to the petitioner Nos. 2 and 3, which has been reversed by the learned Sessions Court, Akola, by holding that the husband has no fixed source of income, since he is doing a tailoring job, whereas the mother being employed as a teacher has a fixed salary of nearly Rs. 50,000/- per month.