SAU. MANDABAI AND ORS. Vs. VASANT AND ORS.

JUDGEMENT

(1.) Both these revisions can conveniently be disposed of by this common judgment, since both arise out of the order dated 18.11.2002, passed in Petition No. E-269 of 2002, by the Judge, Family Court, Aurangabad.

(2.) Petition E-269 of 2002 was filed by Mandabai and Sonu against Vasant Pawar the applicant in Criminal Revision Application No. 77 of 2003. The proceedings were filed for grant of maintenance under Section 125 of the Code of Criminal Procedure. According to the said petition, initially also in the year 2002 proceedings under Section 125 of the Code of Criminal Procedure were filed by them against Vasant which was registered as Petition E-348 of 2001. However, upon advise from their counsel, the said proceedings were withdrawn.

(3.) According to the petition, the marriage between Mandabai and Vasant was performed on 25.3.1996 as per Christian rites and custom. From the wedlock, Sonu was born. Vasant, the husband, started giving ill-treatment to wife Mandabai and she was driven away from the matrimonial house.