RAVINDRA ATMARAM Vs. KAVITA

JUDGEMENT

(1.) Heard submissions at the Bar.

(2.) It appears that non-applicant (respondent no.1 herein ) had approached the Court of Chief Judicial Magistrate Buldana by means of Miscellaneous Criminal Application No.1/2001 praying for maintenance u/s 125 of the Code of Criminal Procedure, 1973. By the judgment and order dated 31st October 2002, the learned Chief Judicial Magistrate Buldana was pleased to order maintenance in favour of Ku. Rupali Ravindra Patil, aged about one year, ( a minor ), but rejected maintenance in favour of applicant no.1 Sau.Kavita Ravindra Patil. The applicant no.2 Ku.Rupali was allowed maintenance @ Rs. 500 per month. The order passed by learned Chief Judicial Magistrate Buldana was challenged by the non-applicant Ravindra Atmaram Patil by Criminal Revision Application No.9/2003; whereas Sau.Kavita Patil also challenged the order by filing Criminal Revision Application No.152/2002.

(3.) By this Revision Application, the applicant Ravindra Patil challenged the order granting maintenance in the sum of Rs. 400 Sau. Kavita Patil.