SHAIKH IRFAN SHAIKH USMAN, AGE 32 YEARS, OCC. SERVICE R/O JAMADAR WADA, SAVADA, TQ. RAVER, DISTRICT JALGAON Vs. ZIAUNNISABI SHAIKH IRFAN AGE 25 YEARS, OCC. SERVICE, R/O MASTER COLONY, MEHRUN, TQ. AND DIST. JALGAON

JUDGEMENT

(1.) The petitioner is aggrieved by the judgment and order dated 12.5.2003, by which, the petitioner was directed to pay maintenance allowance at the rate of Rs.1200.00 per month. The petitioner is aggrieved by the order dated 10.11.2003 passed by the learned Sessions Judge, by which the Criminal Revision Application filed by the petitioner as well as the respondent have been dismissed.

(2.) This petition was admitted on 21.2004 and the petitioner was directed to deposit 50% of the arrears of maintenance. Interim relief was not granted to the petitioner.

(3.) Learned Advocate for the petitioner strenuously submits that the concurrent findings of both the Courts below are unsustainable. There was no evidence to indicate that the petitioner had ill-treated the respondent / wife and on account of his ill-treatment, she was forced to leave the marital home.