DAGDU BHIMRAO LANDGE Vs. LATABAI DAGDU LANDGE

JUDGEMENT

(1.) :-

(2.) THIS is a part heard matter.

(3.) IT is true that u/s 125 Cr. P.C. the petitioner is also asked to pay rs.250/- p.m. as maintenance to the respondent wife. If regard be had to the standard of living and position of parties. I do not think that maintenance at the rate of Rs. 200/- p.m. is in any way excessive. I do not find any ground to interfere with the impugned order. The amount deposited be paid to respondent.