DURGUATIYABAI Vs. GOVINDDAS

JUDGEMENT

(1.) THIS revision application is directed against the order dated 9. 4. 1992 passed by the Second Addl. Sessions Judge, Rewa in Criminal Revn. No. 88/90 whereby he reduced the maintenance allowance payable to the applicant to Rs. 150/- per month from Rs. 200/- as was granted by the Trial Magistrate.

(2.) THE applicant/wife moved an application under Section 125 of the Code of Criminal Procedure before the Judicial Magistrate, Nauganj, Rewa for grant of maintenance allowance to her on the ground that she was ousted by the non-applicant/husband from his house and had deserted her and he had married another lady.

(3.) PURSUANT to the notice the non-applicant/husband appeared and stated that he was all along willing and ready to maintain the applicant.