LAXMIBAI SHRIMANT TASTI Vs. SHRIMANT BHIMANNA TASTI

JUDGEMENT

(1.) The petitioner herein has approached this Court against the order dated 7th August, 1993 whereby the Revision Application filed by the Respondent No.1 in the matter of maintenance was allowed.

(2.) A few facts may be necessary to be set out. The petitioner on the claim that she was the lawfully wedded wife of respondent No.1 herein had applied for maintenance. The Magistrate allowed the application and awarded maintenance of Rs.300/- per month.

(3.) The Respondent No.1 had filed a petition under the Hindu Marriage Act being Hindu Marriage Petition No.100 of 1989. By order dated 29th February, 1992 the Joint Civil Judge, Sangli was pleased to hold that the marriage between the petitioner and the respondent as null and void. Based on the said judgment the Revisional Court allowed the revision filed by the present respondent No.1 against the order of the Magistrate. A perusal of para.16 of the said judgment will disclose the reasons recorded by the learned Sessions Judge, Sangli, in reversing the order of the Magistrate. The petitioner approached this Court against the said order. In the meantime the petitioner moved a Miscellaneous Application bearing No.141 of 1992 in the Civil Court for setting aside the order declaring the marriage as a nullity on the ground that the same was exparte. The same came to be allowed by order dated 25th June, 1998.