GEETABAI AND ORS. Vs. MOTILAL AND ORS.

JUDGEMENT

(1.) The present Revision Application is directed against the Judgment and Order dated 08/10/2001 passed by the learned Principal Judge, Family Court, Aurangabad in Petition No. 822/2000, whereby the learned Principal Judge of the family Court dismissed the application filed on behalf of the applicants u/s. 125 of the Code of Criminal Procedure for maintenance. Heard Mr. Santosh Mundhe holding for Mr. K.C. Sant, the learned counsel for the applicants, Mr. N.T. Bhagat, the learned counsel for respondent No. 1 and Mr. V.D. Godbharle, the learned A.P.P. for respondent No. 2 - State.

(2.) There is no dispute in respect of the fact of marriage between the applicant No. 1 and respondent No. 1, which was solemnized on 14/05/1994. It was also not in dispute that applicant Nos. 2 to 4 are born from the said wedlock.

(3.) The application u/s. 125 of the Code of Criminal Procedure was filed before the Family Court on 14/12/2000, whereby the maintenance was claimed on the ground that respondent No. 1 is not taking any steps to provide maintenance to the applicants since they were forced to reside with the parents of applicant No. 1. The proceedings were contested by respondent No. 1.