KAMLABAI AND ANOTHER Vs. CHANDNARAYAN

JUDGEMENT

(1.) This Application under Sec. 482 of the Criminal Procedure Code, 1973 (for short the Code') is directed against the revisional order dated 9-6-1987 passed by the Sessions Judge, Mandsaur in Criminal Revision No. 166 of 1986 whereby the revision petition preferred by the applicants has been dismissed.

(2.) Circumstances giving rise to the application are these. The applicants filed an application under Sec. 125 of the Code on 28-3-83 for an order for monthly allowance for their maintenance claiming respectively to be the wife and the daughter of the non-applicant.

(3.) The applicants in support of the application examined the applicant No. I and her mother.