ANIMA MAJHI Vs. ARUN MAJHI

JUDGEMENT

(1.) The hearing stems form an application filed by the petitioner praying for revision of the order dated 29.06.2004 passed by the learned Sub-Divisional Judicial Magistrate, Durgapur in Criminal Misc. Case 127 of 2004 under section 125 Criminal Procedure Code.

(2.) The petitioner's case is that on being driven out by her son -the opposite party who used to torture upon her physically and keeping her confined without offering any food and water, she was compelled to take shelter in her daughter's house. Her earlier Misc. Case 152 of 1997 was disposed of on compromise as the opposite party promised to take care of her but ultimately she was subjected to further torture. The opposite party is an employee of DSP and earning a salary of Rs.12697.40 p.m. The petitioner was allowed by the impugned order dated 29.06.2004 a paltry sum of Rs.450/- p.m. from the date of order as against her claim for Rs.1500/- p.m. as maintenance.

(3.) Being aggrieved by and dissatisfied with the said order, the petitioner has preferred the present revision.