KANTIBAI Vs. JAGDISHCHANDRA

JUDGEMENT

(1.) THIS revision petition by wife and two daughters of respondent -husband, is directed against the order dated 19 -3 -90 passed by Additional Sessions Judge, Mandsaur, reversing the order dated 13 -4 -88 granting maintenance of Rs. 200/ -per month 'to the petitioner wife and Rs. 100/ - each to the petitioner -daughters.

(2.) THE petitioner Smt. Kantibai and the respondent Jagdishchandra are Hindus and were married according to Hindu rites. The petitioners Nos. 2 and 3 daughters were born from this wedlock. After the parties lived for some time, the respondent treated the petitioner wife with curelty and turned her out and left her and the two daughters at her parent's place. It was also alleged that according to the information received by the petitioner the respondent without obtaining divorce from the petitioner -wife intended to go for a second marriage. It -was alleged (bat the respondent even though possessed of sufficient means was neglecting the petitioner -wife and the children.

(3.) THE Chief Judicial Magistrate, Mandsaur, by order dated 13 -4 -1988 granted maintenance of Rs. 200/ - per month to the petitioner wife and Rs. 100/ - each per month to the minor petitioners from 22 -7 -86, the date of the application for maintenance. In revision by the respondent -husband the Additional Sessions Judge, Mandsaur, by (he impugned order held that the petitioner -wife was refusing to live with her husband without any sufficient reason and therefore, set aside the order granting maintenance to the petitioner.