JAGDISH Vs. CHAMCHAMBAI

JUDGEMENT

(1.) THIS petition has been filed by the petitioner for the purpose of invoking the inherent powers of the High Court for the purpose of quashing the order which has been passed by the Judicial Magistrate, First Class, Indore in the matter of M. Cr. C. 66/95 on 18.9.95 by which the petitioner has been directed to pay Rs. 500/ - per month opponent (Rs. 300/ - to wife Chamchambai and Rs. 200/ - for daughter) from 19.9.83 and that too before 10th instant of each month, as alimony.

(2.) THE facts of the matter can be enumerated as mentioned hereunder:

(3.) 6th Addl. Sessions Judge, Indore decided said Cr. R. bearing No. 467/95 and confirmed the finding recorded by the trial court and dismissed the revision petition by coming to the conclusion that there was no legal ground to interfere with the finding recorded by the trial court and the order passed by it granting alimony to Chamchambai and her daughter payable by the present petitioner, Jagdish. By assailing that order, the petitioner has come to this court with this M. Cr. C. for invoking the inherent powers of this Court.