LAWS(MPH)-2001-1-27

GOVIND SINGH Vs. SUNITA DEVI

Decided On January 02, 2001
GOVIND SINGH Appellant
V/S
SUNITA DEVI Respondents

JUDGEMENT

(1.) HEARD Mr. Darshan Singh, learned Counsel for applicant. The order impugned is rendered in revision by the Sessions Court in affirmance of the order passed by the Magistrate under Section 125, Cr. P. C. granting maintenance to respondents - wife and minor son of the applicant.

(2.) IT appears that earlier also an order of maintenance was passed in favour of respondent No. 1, the wife of the applicant. However, during execution proceedings some compromise was arrived at between the husband and wife and the wife started living with the husband. However, after a lapse of about 3 years, she renewed her prayer alleging that the husband has again neglected to maintain her and minor child. The only objection raised by the applicant is that in view of the first order of maintenance, the second application did not lie in law. He has placed reliance on a Supreme Court decision in Mahua v. Biswas, 1998 (1) MPWN 186.

(3.) THE Apex Court in the aforesaid decision held :