SUNDER LAL Vs. KAMLABAI

JUDGEMENT

(1.) BEING aggrieved by the order dated 24. 12. 1988 passed by Mr. S. K. Chawla, Sessions Judge, Betual, reversing the order passed by the Judicial Magistrate, First Class, Betual in Misc. Judicial Case No. 35/87 on 14. 1. 1988, the applicant begs to prefer this revision-petition on the following facts and grounds amongst others. .

(2.) HEARD Mr. Fakhruddin, Counsel for the applicant and Mr. S. L. Kochar, Counsel for the non-applicant.

(3.) THIS is a revision against the grant of maintenance under Section 125, Cr. P. C. , by the Revisional Court.