YOUSUF JANI Vs. YOUSUFUDDIN

JUDGEMENT

(1.) THIS revision is filed against the order of the Family Court Judge, Secunderabad in M. C. No. 34/96 dated 15. 5. 1997.

(2.) THE respondent-husband has filed a counter in the month of May, 1994 stating that he has given Talaq to the petitioner and, therefore, he is not liable to pay maintenance beyond Iddat period. Even assuming that the Talaq pleaded earlier was not established, the Talaq comes into effect atleast from the date of filing of the counter. That being so, the petitioners shall be entitled for maintenance of the rate of Rs. 500/- per month under Section 125, Cr. P. C. from June, 1993 to May, 1994 plus Iddat period. The respondent-husband is directed to pay entire maintenance amount on or before 15th April. The petitioner is entitled for legal expenses at the rate of Rs. 2,000/ -.

(3.) WITH the above observation, the criminal revision case is disposed of.