BHAGIRTHI BAI Vs. RAMRAO KADAJI WARPADE AND ANOTHER

JUDGEMENT

(1.) The petitioner-wife Bhagirthibai Ramrao Warpade has preferred this Criminal Revision Application challenging the judgment and order dated 7th Nov., 1983 passed by the learned Additional Sessions Judge, Nanded, who had by the said order allowed the revision application filed by her husband Ramrao Kadaji Warpade, Respondent No. 1 in this matter, and had set aside the order of maintenance granted in her favour at the rate of Rs. 75 per month by the learned Judicial Magistrate, First Class. Kandhar on 11th March, 1983.

(2.) The short facts giving rise to this Criminal Revision Application are as under :

(3.) In the Court of the learned trial Magistrate, the Petitioner examined herself and adduced the evidence of six more witnesses in support of her case. Respondent No. 1, who had resisted this application, examined himself and two more witnesses. It was his contention that he was not married to the Petitioner. He further contended that there was a dispute between him and his brother Shankar on account of partition of some property and it is his brother who had involved him in this matter on account of his strained relation with him.