PRASHANT MANIKRAO BAGADE Vs. KANCHAN PRASHANT BAGADE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) The present revision is directed against the judgment and order passed on 22.10.2010 by the learned Judge of the Family Court, Akola, in E.R. Petition No. 414 of 2009. One of the prayers inter alia is worded as under:

(3.) Insofar as the challenge to the order passed by the learned Magistrate in M.C.C. No. 1096/05 is concerned, the said prayer has to be rejected outrightly. M.C.C. No. 1096/05 was filed by the present nonapplicants under Section 125 of Code of Criminal Procedure for maintenance. The said proceeding was contested by the present applicant. However, the learned Magistrate on 12.12.2006 allowed the said application filed on behalf of nonapplicants 1 and 2 and granted maintenance at the rate of Rs.1000/ per month to nonapplicant no.1 and Rs.800/ to nonapplicant no.2.