SAU. PARIGHABAI Vs. RAGHUNATH

JUDGEMENT

(1.) By the present Revision, the applicants are questioning the correctness of the order, passed by the leaned Judge, Family Court, Aurangabad, dated 28.12.2001, by which the learned Judge allowed the Petition No. 869 of 2001 filed by the present respondent and thereby cancelled the maintenance granted to the present applicant No. 1 in Petition No. E-266 of 1997 on 6.8.1998. I have heard Shri V.S. Bedre, learned counsel for the applicants and Shri Mujtaba, learned counsel for respondent in extenso.

(2.) The facts giving rise to the present Revision can succinctly be described herein below.

(3.) In the year 1997, an application was moved by applicant No. 1 for grant of maintenance under Section 125 of the Code of Criminal Procedure before the Family Court, Aurangabad. The said application was registered as Petition No. E-266 of 1997.