ELAZ GAYSODDIN SHAIKH Vs. FEMIDABI EJAZ SHIKH

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the Judicial Magistrate First Class, (Court No.2), Dhule dated 27th February, 2006, in Criminal Miscellaneous Application No.110 of 1999 and the judgment and order passed by Additional Sessions Judge, Dhule dated 27th November, 2008, in Criminal Revision Application No.54 of 2006, the original opponent has filed the present criminal writ petition.

(2.) Brief facts giving raise to the present criminal writ petition are as follows:

(3.) Both the parties led oral and documentary evidence in support of their rival contentions. The learned Magistrate vide its judgment and order as aforesaid, partly allowed the application and thereby directed the Petitioner / husband to make a reasonable and fair provision of maintenance to the tune of Rs.1,50,000/-. Being aggrieved by the same, the Petitioner / husband has filed Criminal Revision Application No.54 of 2006 and by the impugned order dated 27th November, 2008, the learned Additional Sessions Judge, Dhule has partly allowed the said revision application and thereby reduced the fair amount of maintenance from Rs.1,50,000/- to Rs.1,00,000/-.