SAMBHAJI Vs. PARVATIBAI

JUDGEMENT

(1.) The present petition is filed challenging the final judgment and order passed by the Sessions Judge, Parbhani in Criminal Revision No. 78 of 1991.

(2.) The brief facts of the case are as under :

(3.) It is further stated in the said application that the petitioner was addicted towards vices like womanising and gambling prior to 4 to 5 years of the filing of the application and started ill-treating the applicant wife. The husband also developed the interest towards the Tamasha and the women and he is abundant person and left them on the mercy of the God and even he was not visiting the house and totally neglected the wife and children. She further stated in the application that the children are school going children. She is unable to maintain them and the husband is getting Rs. 2200/- p.m. at the relevant time towards the salary. It was further stated that the husband is in a position to pay maintenance of Rs. 500/- to the respondent-wife as well as the Rs. 500/- each to the children.