JYOTI AND ORS. Vs. TUKARAM

JUDGEMENT

(1.) CHALLENGE in the present Revision Application is to the Judgment and Order dated 20/08/2002 passed by the learned Principal Judge, Family Court, Aurangabad in Petition No. E -395/2001, whereby the learned Judge of the Family Court dismissed the Petition filed on behalf of the present applicants for maintenance u/s. 125 of the Code of Criminal Procedure.

(2.) HEARD Mr. A.D. Aghav, the learned counsel for the applicants and Mr. Avinash Patil holding for Mr. S.P. Chapalgaonkar, the learned counsel for the respondent.

(3.) ON 18/06/2001, the present applicants approached to the Family Court with an application u/s. 125 of the Code of Criminal Procedure. Their application was registered as Petition No. E -395/2001. The marriage between the applicant No. 1 and the non -applicant was solemnized on 21/05/1998. From their wedlock, the applicant No. 2 was borne and at the time of filing of the said application, the age of applicant No. 2 was 1 1/2 years. They shall be referred hereinafter as per their position in the application u/s. 125 of the Code of Criminal Procedure filed before the Court below.