JANABAI RAMCHANDRA BARGE Vs. MAHADEO MANYABA BARGESINCE

JUDGEMENT

(1.) Rule returnable forthwith with the consent of the parties.

(2.) By this writ petition the petitioner has invoked the jurisdiction of this Court under Article 227 of the Constitution of India challenging the order passed by the IInd Jt. Civil Judge, Senior Division, Satara below Exhibit-44 in Special Civil Suit No. 137 of 1997 thereby the Civil Judge, Senior Division, Satara reviewed the order dated 23.6.1998 passed below Exhibit 38 granting maintenance in favour of the petitioner at the rate of Rs.500/- per month till the disposal of the suit. The said order was passed as against the defendant nos. 1, 3 and 4.

(3.) Writ petition arises in the following facts and circumstances.