SANJIVANI RAMCHANDRA KONDALKAR Vs. RAMCHANDRA BHIMRAO KONDALKAR

JUDGEMENT

(1.) Heard.

(2.) The parties to the Petition married on 6.5.1980 whereas the Petitioner was divorced by the Respondent in a Hindu Marriage Petition No.252 of 1996 preferred under section 13 of the Hindu Marriage Act, 1956 on 27.4.2000 on the ground of adultery. I am informed that the aforesaid Judgment was subjected to challenge in an Appeal however, the Appeal failed as the delay was not condoned.

(3.) In the aforesaid background, the Petitioner-wife moved an application for enhancement of maintenance from Rs.150/- and Rs.25/- to the son which was allowed by the impugned order dated 12.8.2010. The learned Magistrate enhanced the maintainance amount to Rs.500/- and Rs.400/- to the wife and son respectively, whereas, the Application for cancellation of the maintenance moved by the husband, pursuant to the provisions of Sub-section (4) of Section 125 of the Code of Criminal Procedure, 1973 came to be rejected. As such, the husband preferred a Criminal Revision Application No.204 of 2010. The aforesaid Revision came to be allowed vide the impugned judgment dated 13.7.2015 by the learned Additional Sessions Judge, Sangli. As such these Petitions.