VASUNDHARABAI Vs. VASANTRAO S O DATTOPANT RUPADE

JUDGEMENT

(1.) This criminal revision application by the wife is directed against the husband for maintenance under section 125 of the Code of Criminal Procedure. Vasundharabai hereinafter called the applicant is the wife and Vasantrao hereinafter called the non-applicant is the husband. Applicant filed an application for maintenance against the non-applicant under section 125 of the Code of Criminal Procedure. The learned Magistrate granted maintenance at the rate of Rs. 150/- per month.

(2.) Pausing here it may be pointed out that Vasundharabai filed an application for a minor son Santosh and to whom maintenance at the rate of Rs. 100/- has been granted and that order is still in force and that order is not in dispute.

(3.) Non-applicant Vasantrao filed Criminal Revision No. 116/85 as he has been aggrieved by the order of granting maintenance to applicant Vasundharabai. His revision has been allowed and maintenance order against Vasundharabai has been set aside.