VATSALABAI Vs. DILIP

JUDGEMENT

(1.) Heard. The infirm mother at her advanced age of 80 years, oscillating between life and death, has urged for maintenance from her another son Dilip.

(2.) An application under Section 125 of the Code of Criminal Procedure, 1973, was moved by the mother. By judgment dated 1st August 2005, maintenance allowance at the rate of Rs. 500/-, effective from 5th February 2002 was extended to the mother. A revision was preferred by Dilip before learned Additional Sessions Judge, Jalgaon, and by order dated 30-11-2007, the award of maintenance was declined. Hence, the Criminal Writ Petition.

(3.) Rule was issued on 17-7-2008. The respondent, Dilip, was directed to continue maintenance at the rate of Rs. 500/- orders are complied.