JYOTI YADAV Vs. SATISH YADAV

JUDGEMENT

(1.) THE petitioners have filed this criminal revision under Section 397 read with Section 401 of Code of Criminal Procedure against the order dated 29-09-2011, passed by the Principal Judge, Family Court, Gwalior in Criminal Case No. 256 of 2009.

(2.) BY the aforesaid order, the learned trial Court rejected the application of the petitioners in regard to grant of maintenance on the ground that the petitioner no.1 herself does not want to live with the respondent. The learned trial Court further observed that the petitioner no.1 refused to live with the respondent,hence, she is not entitled for maintenance.

(3.) ON behalf of the respondent, Shri Satish Yadav (NAW2) tendered his evidence and he deposed that he was willing to live with the petitioner no.1, but petitioner no.1 does not want to live at Bhander.