BHUPENDA SHINDE Vs. HEMLATA @ NANDINI SHINDE & ANR

JUDGEMENT

(1.) Heard on the question of admission.

(2.) With the consent of the parties, the case is heard finally.

(3.) This Criminal Revision under Section 397,401 of Cr.P.C. has been filed calling in question the order dated 26-6-2013 passed by 1st Additional Principal Judge, Indore in M.J.C. No. 457/2010 by which the application filed by the respondents has been allowed and the respondent No.1 has been awarded Rs. 3000/- per month and respondent no.2 has been awarded Rs. 1000/- per month by way of maintenance.