HASIM HUJURSAB SAYEED Vs. GORIB HASHIM SAYEED

JUDGEMENT

(1.) The present application is filed by the applicant, challenging the judgment and order dated 21st October, 2000 passed by the Additional Sessions Judge, Latur in Criminal Revision Application No. 126/1999.

(2.) Background facts of the case are as under :-

(3.) The present applicant filed his reply before the J.M.F.C. and resisted the application. It was the contention of the applicant that respondent No. 2 is not the son of the applicant. However, the relations with respondent No. 1 was admitted by the applicant. It was contention of the applicant that he is poor person and he is not able to pay maintenance amount of Rs.700/-. He is working as a driver of private jeep and he is having three and half acres Jirayat land in the name of his father and he has no other income. It was the contention of the applicant that the respondent No. 1 has left the house wilfully of the applicant and residing with her father. It was further contended that the applicant has given Talak to the respondent wife on 22.9.1997. Therefore, she is not entitled for the maintenance and therefore, the application of the wife for maintenance should be rejected.