GIRISHCHANDRA Vs. SHUSHILABAI

JUDGEMENT

(1.) THIS revision petition filed by the husband is directed against the revisional order dated 6.1.1986 passed by the IInd Additional Sessions Judge, Alirajpur in Cr. Revision No.9 of 1985 whereby the order passed by the Judl. Magistrate First Class dismissing the wife's application under section 125 of the Code of Criminal Procedure, 1913 (for short 'the Code'), has been set aside and a monthly allowance in the sum of Rs. 200/ - has been made.

(2.) CIRCUMSTANCES giving rise to the petition are these. Parties were united in wed -lock on 14.6.1982. The living in the conjugal home was not smooth. Ultimately on 5.8.83 the applicant sent the non -applicant to her parental home at Jobat, Dist. Jhabua and never went there to bring her back.

(3.) SUBSEQUENT to the application under section 125 of the Code the petitioner has filed an application for a decree of divorce.