VASANTIBAI SHANTARAM PATIL Vs. SHANTARAM DEVU PATIL

JUDGEMENT

(1.) This is a petition filed under Article 226 of the Constitution of India challenging the order dated 30th September, 1976 passed by the Additional Sessions, Judge, Thane, in Criminal Revision Application No. 78 of 1975.

(2.) Briefly stated the facts leading to this petition are as follows :---

(3.) The application for cancellation of the maintenance order filed by the respondent was decided by the learned Magistrate by his order dated 15th October, 1974 wherein he held that the respondent had kept a mistress and, therefore, the petitioner was justified in refusing to go and stay with the respondent. He also held that the petitioner was entitled to the maintenance as per the original order. The revision filed by the respondent against this order dismissing his application also came to be dismissed by the learned Additional Sessions Judge who confirmed both the findings and the order of the learned Judicial Magistrate.