GANGADHAR Vs. REKHABAI AND ORS.

JUDGEMENT

(1.) Heard Mr. P.G. Godhamgaonkar, the learned counsel for the Petitioner. None for the respondent No. 1 though served. The parties will be referred to as husband and wife for the convenience.

(2.) This Writ Petition is filed by husband against the order dated 28/06/2002 passed by the Judicial Magistrate First Class, Gangakhed in Criminal Misc. Application No. 25/1999, by which the learned Magistrate directed him to pay maintenance @ Rs. 300/- per month to the wife from the date of application together with Judgment and Order dated 16/11/2002 passed by the learned 2nd Additional Sessions Judge, Parbhani in Criminal Revision No. 84 of 2002, dismissing his Revision.

(3.) The wife filed proceedings u/s. 125 of the Code of Criminal Procedure against the husband. By filing the said proceedings, the wife claimed maintenance from the husband.