ANITA SHARMA Vs. RAMJILAL SHARMA

JUDGEMENT

(1.) This revision is directed against the impugned order dated 19-5-04, passed by Additional Sessions Judge, Kukshi in Cri. Revision No. 203 of 02, whereby the order dated 31-10-02 passed in Cri.M.J.C. No. 57/02 by J.M.F.C. Kukshi in respect of grant of interim alimony to the wife applicant has been set aside and quashed, but maintained the order with regard to grant of maintenance to her son @ Rs. 750/- per month during pendency of the application filed by applicant wife under Section 125 of Cr.PC.

(2.) The applicant wife has filed an application under Section 125 of Cr.PC before the Trial Magistrate. During pendency of this application a prayer for grant of interim alimony was made by the applicant. The Trial Magistrate has granted Rs. 1,000/- per month as interim alimony to the applicant wife and Rs. 750/- for her son applicant No. 2.

(3.) The non-applicant husband has filed a revision against the said order. In revision the learned Addl. Sessions Judge modified the order of Trial Magistrate as stated herein above. Feeling aggrieved by the impugned order of Addl. Sessions Judge this revision has been preferred.