LAHU SUKA PANPATIL Vs. LEELABAI DHURU SHIRSATH

JUDGEMENT

(1.) The petitioner-husband has challenged the order of grant of maintenance passed by the Addl. Sessions Judge, Dhule (Sessions Judge) by allowing the respondent's Criminal Misc. Application No. 16/1992. In the result, the petitioner-husband has been directed to pay an amount of Rs. 200/- per month to the respondent-wife towards the maintenance from 1st January, 2000.

(2.) The Judicial Magistrate, First Class, Sindhkheda (J.M.F.C.) by its order dated 31st July, 1996 rejected the respondent's application for maintenance under Section 125 of Cr.P.C. on the foundation that there was a mutual divorce as per their custom.

(3.) The respondent-wife has filed the present application against the petitioner husband, though they compromised their earlier application bearing Misc. Application No. 2/78 by entering into a mutual divorce dated 2-4-1979 (sic) paid the marriage expenses at Rs. 750/- and the earlier application was disposed of accordingly. The said divorce deed was not signed by her. There was only her thumb impression on it.