LAXMAN Vs. ASHWINI AND ORS.

JUDGEMENT

(1.) Heard Shri V.P. Latange, learned counsel for the applicant and Shri A.S. Shelke, learned counsel for the respondents. The applicant is the husband, respondent No. 1 is his wife and respondent Nos. 2 and 3 are the daughters of the said couple.

(2.) Two proceedings were initiated before the learned Judge of the Family Court, Aurangabad; (1) Petition No. E-573 of 2000 by wife along with two minor daughters under Section 125 of the Code of Criminal Procedure for maintenance; and (2) Petition No. A-126 of 2001 by the husband against the wife under Section 9 of the Hindu Marriage Act for restitution of conjugal rights.

(3.) The present Revision is directed against the judgment and order passed by the learned Judge of the court below granting maintenance in favour of the wife and her two minor daughters.