RAMAKUMARI UDAILAL KALAL Vs. UDAILAL RATANLAL KALAL

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 12-1-1987 passed by the Additional Sessions Judge, Neemuch in Criminal Revision No. 109 of 1984 whereby order under Section 125 of the Criminal Procedure Code, 1973 (for short 'the Code') regarding maintenance to the petitioner has been set aside.

(2.) RELEVANT circumstances giving rise to this petition are these. The present petitioner filed an application under section 125 of the Code before the Judicial magistrate, First Class, Jawad on 20-12-1980 for an order in her favour and in favour of her minor son alleging that the non-applicant Udailal is her husband and had been treating her with cruelty and is living with another woman.

(3.) THE learned Magistrate found in favour of the applicant and passed an order making a monthly allowance in the sum of Rs. 300/- for the applicant with effect from 1-7-1984.