SANJAY MAHADEO KELO Vs. SAU VIDYA

JUDGEMENT

(1.) Heard Mr. Shrirang bhandarkar, learned counsel for the Applicant and Mr. A. S. Kilor, learned counsel for the respondent.

(2.) The civil revision application is directed against the order dated 22-4-2002 passed by the Civil Judge, Senior Division, whereby application moved by the applicant under Section 25 of the Hindu Adoptions and maintenance Act, 1956, came to be rejected.

(3.) Learned counsel for the applicant states that the non-applicant had filed Special 2006 (4) ALL MR - July civil Suit No. 114/90 against the applicant for recovery of post and future maintenance and "stridhan". The claim made int he said suit was for Rs. 1,58,000/ -. In that suit, non-applicant alleged that she has no independent source of income to sfupport her livelihood and therefore, she claimed maintainance of rs. 3,000/- per month.