NAZMA BI Vs. USMAN SHEIKH

JUDGEMENT

(1.) THE order impugned is passed in revision (No. 100/1998) by the Illrd Addl. Sessions Judge, Ujjain, in affirmance of the order of Judicial Magistrate First Class, Ujjain, whereby the learned Magistrate had allowed in part the application made by applicant wife against respondent husband under Section 128 of the Code of Criminal Procedure, 1973.

(2.) LEARNED Magistrate has allowed maintenance only for the period of one year immediately preceding the making of the application and it was held that for the earlier period, the application was barred by limitation. It was further found that in the meantime, the respondent husband has divorced the applicant and as such the respondent husband was directed to pay the amount of Mehr and further amount of maintenance for the Iddat period.