MOHAN Vs. TULA DEVI

JUDGEMENT

(1.) This revisional application is directed against the Order dated 6-10-89 passed by the Learned Metropolitan Magistrate, 7th Court, Calcutta in Case No. M/29 of 1988 under Section 125 Criminal Procedure Code granting maintenance allowance @ Rs. 500/-(300/- for the Opposite Party/Wife and Rs. 200/- for her minor daughter) per month.

(2.) The revisional application was filed beyond the period of limitation and so along with the revisional application, another application under Section 5 of the Limitation Act was filed.

(3.) The learned counsel for the petitioner submitted that the application under Section 5 of the Limitation Act may be disposed of after hearing the main revisional application and if the revisional application merits consideration on a point of law then the question of condoning the delay in filing the revisional application would automatically come for consideration.