PATNAM VAHEDULLAH KHAN Vs. P. ASHIA KHATOON

JUDGEMENT

(1.) THIS revision is filed against the order dated 19.2.1999 passed in M.C. No. 129 of 1998 on the file of the Family Court, Vijayawada.

(2.) THE lower Court dismissed the M.C. with a direction of the husband to deposit maintenance amount of Rs. 2,075/- for Iddat period of three months from 19.2.1998 to 18.5.1998, Rs. 1,025/- towards Mahr amount and costs of Rs. 2,500/- were also granted to the wife under sub-section (3) of Section 125, Cr.P.C. the said amounts were directed to be deposited within a period of one month from the date of the order.

(3.) ADMITTEDLY , the respondent here is a divorced Muslim woman of the petitioner in the revision. The application was filed under Section 125, Cr.P.C. before the Family Court with the flowing prayer :