SANJAY VASANTRAO AKOTKAR Vs. MAYA SANJAY AKOTKAR

JUDGEMENT

(1.) Inherent power of this Court is invoked by the applicanthusband whose limited submission is that the revisional Court fell in serious error in making the order of the learned Magistrate enhancing the maintenance initially granted under Section 125 of the Criminal Procedure Code ("Code" for short) effective from the date of the application.

(2.) Few uncontroverted facts only need be stated :

(3.) Nonapplicant 1 is legally wedded wife of the applicant and nonapplicant 2 is the son born from the wedlock.