VILAS MOHAN PATIL Vs. DHANKORBAI VILAS PATIL

JUDGEMENT

(1.) Heard Mr. R.M.Deshmukh, the learned counsel for the applicant and Mr. T.S. Lodhe holding for Mr. V.T. Choudhari, the learned counsel for the respondent.

(2.) The challenge to the present Revision Application is the Judgment and Order dated 19/11/2002 passed by the learned Additional Sessions Judge, Amalner in Criminal Revision Application No. 17/2002, whereby the learned revisional Court allowed the Revision filed on behalf of the respondent/wife and directed the present applicant/husband to pay an amount of Rs. 500/- [ Rupees Five Hundred only] per month from the date of filing of the maintenance application.

(3.) The wife filed application for maintenance in the Court of the learned Judicial Magistrate First Class, Amalner on 23/08/1989. Her application was found favour by the learned Magistrate and maintenance to the tune of Rs. 500/- per month was granted from the date of the application. The said order was questioned by filing Revision by the husband bearing No. 127/1991. The revisional Court allowed the Revision filed on behalf of the applicant/husband and the order of maintenance was set aside. Being dissatisfied, the wife preferred Criminal Revision No. 104/1992 before this Court on 06/11/2000. This Court set aside the order passed by the learned Additional Sessions Judge, Amalner and confirmed the order passed by the learned Magistrate.