KALPANA MONDAL Vs. JANARDAN MONDAL & ORS

JUDGEMENT

(1.) This revisional application relates to a maintenance preceding under Section 125 Cr.P.C.

(2.) Wife Kalpana Mondal had filed the application under Section 125 Cr.P.C. against husband Janardan Mondal and before this Court in this instant revisional application the wife Kalpana is the petitioner.

(3.) The wife was allowed maintenance to the tune of Rs. 300/- per month by the Learned Judicial Magistrate, 4th Court, Bankura, in Misc. Case No. 249/96-21/96 by his Judgment and Order dated 11.1.1999 the Learned Magistrate also allowed her the litigation expenses of Rs. 2000/- in sum. The wife was to get maintenance of Rs. 300/- per month from the date of her application for maintenance under Section 125 Cr.P.C.