RAMESHWAR Vs. RAMIBAI

JUDGEMENT

(1.) This petition under S.482 of the Code of Criminal Procedure, 1973 (for short 'the Code') is directed against the order dated 25-10-1983 passed by the Additional Sessions Judge, Ratlam Camp Jaora in Criminal Revision No. 8 of 1981 maintaining the order Dt. 28-9-1981 passed by the Judicial Magistrate First Class Jaora under S.125 of the Code for making a monthly allowance for the non-applicant's maintenance in the sum of Rs. 150/-.

(2.) The non-applicant is the wife of the applicant. By his order Dt. 28-9-81 the learned Magistrate has ordered the applicant to make a monthly allowance of Rs. 150/- for the maintenance of the non-applicant. It has been made payable from 25-11-78 which is the date of application under S.125 of the Code.

(3.) The applicant has urged that on the material on record the learned lower courts have erred in arriving at the conclusions they did. It was also urged that no reasons have been assigned for granting maintenance from the date of the application.