SHOBHA MADHAV VIDHATE Vs. MADHAV VEDU VIDHATE

JUDGEMENT

(1.) THIS Criminal Writ Petition is filed by the Petitioner/original applicant/wife Shobha Madhav Vidhate, being aggrieved by the Judgment and Order dated 6th April, 1992 passed by the II Additional Sessions Judge, Nasik, allowing the Criminal Revision Application No.356 of 1990 filed by the Respondent No.1/husband, and rejecting the application made by the present Petitioner for enhancement of the maintenance, which was originally granted by the Court of the Judicial Magistrate, First Class, Nasik.

(2.) FEW facts which are required to be stated are as follows : The present Petitioner Shobha Madhav Vidhate is a legally wedded wife of Respondent No.1 Madhav Vedu Vidhate. Their marriage took place on 6th March, 1988 according to Hindu vedic rites and customs. After marriage, she went to reside with the respondent No.1 in her matrimonial house and stayed there for few months.

(3.) THE learned Judicial Magistrate, First Class, after recording evidence, came to the conclusion that the Petitioner was unable to maintain herself. He further gave a finding that the Petitioner had succeeded in proving that the Respondent had neglected her and refused to maintain her. He therefore, by his order dated 7th July, 1990 granted her maintenance at the rate of Rs.200/- per month from 9th June, 1989 onwards.