SAVENTI BAI Vs. JAGANNATH

JUDGEMENT

(1.) PETITIONER No. 1 Smt. Saventi Bai, wife of non-petitioner Jagannath, and their daughter petitioner No. 2 Ku. Kala Bai have filed this Revision Petition against the order dated 13. 7. 1995, passed by IInd Addl. Sessions Judge, Khandwa in Criminal Revision No. 66/93.

(2.) PETITIONER No. 1 Smt. Saventi Bai initiated proceedings under the provisions of Section 125, Cr. P. C. , for maintenance from non-petitioner Jagannath for herself and her daughter, petitioner No. 2 Ku. Kala Bai. Non-petitioner Jagannath in his reply, filed by him to the above application, admitted that petitioner No. 1 Smt. Saventi Bai is his 'legally wedded wife', and petitioner No. 2 Ku. Kala Bai was their daughter. The Trial Court, on a close scrutiny of the evidence led by the parties, found that petitioner Smt. Saventi Bai and her daughter Ku. Kala Bai were entitled*to grant of maintenance and, therefore, vide order dated 5. 8. 1993 granted maintenance of Rs. 300/and Rs. 200/-- to petitioners 1 and 2 respectively, and the same was made payable from the date of the order.

(3.) NON-PETITIONER Jagannath, being aggrieved of the above grant of maintenance, filed a revision petition before the Court of Sessions. The learned IInd Additional Sessions Judge, Khandwa vide order dated 13. 7. 1995, set aside the above grant of maintenance in favour of petitioner Smt. Saventi Bai and Ku. Kala Bai, and dismissed their application filed under Section 125, Cr. P. C. This order is the subject matter of the present revision petition.