ASHA PRAVIN PAWADE Vs. PRAVIN HARIBHAU PAWADE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner/ applicant. The Revision Application filed by the wife, impugning the judgment and order dated 12th April, 2004 of the Family Court, wherein the petition being M. J. Petition No. E-79 of 2001 for seeking maintenance for herself and her minor child under section 125 Cr. P. C. @ Rs. 1,500/- per month, was partly allowed by granting maintenance of Rs. 300/- per month, for the child from the date of order and Rs. 500/- per month towards the child's maintenance, from the date of order, whereas her claim of maintenance came to be rejected.

(2.) THE petitioner got married with the respondent on 22-4-1996 and out of wedlock, Pinky was born on 15-3-1997. It was the case of the applicant/wife that due to cruel treatment, meted out to her by the respondent/husband and his in-laws, she was forced to leave her matrimonial home in the year 1999.

(3.) IT is the case of the applicant/wife that as she was forced to leave the house due to cruelty inflicted upon her and as she is unable to maintain herself, she was required to file application under section 125 Cr. P. C. before the Family Court.