HARIBHAU MAHADEO REWALE Vs. GAYABAI

JUDGEMENT

(1.) A divorcee has been granted maintenance of Rs. 100/-per month to be paid by the divorced husband by the impugned order dated 12-8-1988 passed by the learned Sessions Judge, Akola in criminal Revision Application No. 150 of 1987. The divorcee is entitled for getting maintenance and no interference in the order on that ground is called for. So far as the question of quantum is concerned, Rs. 100/- per month is the amount which is just sufficient to keep the body and soul together and having regard to the landed property of the applicant and his alleged milk business, i find that the order is just and proper and does not call for any interference at all in this revision application.

(2.) IN the result, the revision application is dismissed.