LEKHRAJ CHUNILAL JAISINGH Vs. KOMAL @ ANITA

JUDGEMENT

(1.) BY consent of the parties, taken up on board for final hearing.

(2.) HEARD parties.

(3.) THIS is hopefully the last of the proceedings between the petitioner - husband and the respondent -wife. The parties unfortunately have been litigating right from 1983. There have been proceedings in the Court at Bangalore for divorce by mutual consent. Thereafter, there have been proceedings in the Court at Bangalore taken out by the husband for divorce on the ground of cruelty which petition has been ultimately allowed. It appears that there have been efforts of compromise and, in fact, certain agreement was reached. However, there were certain disputes. Ultimately, respondent No. 1 wife filed an application on 4th August, 1992 in the Court of Judicial Magistrate, First Class, Ulhasnagar, for maintenance. No order of interim maintenance was passed. The petitioner -husband has filed this petition for quashing the proceedings of maintenance filed before the learned J.M.F.C., Ulhasnagar, under the provisions of Section 125 Cr.P.C.