ASIF KHAN Vs. SHAHANAZBEE

JUDGEMENT

(1.) By the present Revision, the applicant is challenging the order, passed by the learned Judge, Family Court, Aurangabad in Petition E-470 of 1998, whereby the learned court below was pleased to direct the present applicant to pay maintenance of Rs. 200/- per month to respondent No. 1 and Rs. 100/- per month to respondent No. 2 from the date of filing of the petition i.e. from 20.7.1998. None for the applicant. I have heard Smt. A.N. Ansari, learned counsel for respondent Nos. 1 and 2 and Shri V.H. Dighe, learned A.P.P. for respondent No. 3.

(2.) It is to be mentioned here that by judgment and order, dated 16.4.1999, the learned Family Court disposed of two petitions by the common judgment.

(3.) Petition A-484 of 1997 was filed on behalf of the present applicant against respondent No. 1 for restitution of conjugal rights. Petition E-470 of 1998 was filed on behalf of present respondent Nos. 1 and 2 against the present applicant under Section 125 of the Code of Criminal Procedure for maintenance.