JITENDRA NATH DAS Vs. MINATI DAS

JUDGEMENT

(1.) This revisional application is directed against the judgment and order dated 30.3.1996 passed by the Judicial Magistrate, 1st Court Barasat, in Misc. Case No. 207 of 1988 arising out of an application filed by the opposite party under Section 125 of the Code of Criminal Procedure.

(2.) Heard learned Advocates of both sides.

(3.) The matter pertains to an order of maintenance passed by the learned Court below whereby a maintenance allowance of Rs. 400/- per month was allowed in favour of the wife to be paid by the husband.