SMT. USHABAI & ANOTHER Vs. SANJU KEVAT

JUDGEMENT

(1.) The applicants have filed this revision challenging the judgment dated 04.10.2016 passed by the learned 2nd Additional Sessions Judge, Anuppur by which the Court has remanded the matter back to the trial Court.

(2.) Brief facts of the case are that the present applicants had filed an application under Section 125 of the Cr.P.C before the Court of Judicial Officer, Gram Nyayalaya Anuppur claiming an amount of Rs. 3000/- to both the applicants total amount of Rs. 6,000/- per month. The said case is registered as Miscellaneous Criminal Case No. 49/2008. In the said application, she has stated that the respondent-husband and her-in-laws started cruel behaviour with her raising demand of dowry and she has been thrown out from the matrimonial house and since then she is living with her minor son i.e. applicant No. 2 with her parents. She is unable to maintain herself as well as her minor son. She further pleaded that the respondent is the owner of 20 acres of agriculture land from which he is earning 25,000/- per month. In such circumstances, she prayed that she is entitled to get the maintenance of Rs. 6,000/- per month.

(3.) Learned Judicial Officer, Gram Nyayalaya, Anuppur has partly allowed the application preferred by the applicants and thereby awarded a maintenance of Rs. 1,000/- per month in favour of applicant No. 1 and Rs. 600/- in favour of applicant No. 2.