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 to the husband to deposit maintenance amount of Rs. 2,075.00 for Iddat Period of three months from 19-2-1998 to 18-5-1998, Rs. 1,025.00 towards Mahr amount and costs of Rs. 2,500.00 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.) The above order of the Family Court is questioned in this revision.