HAIMABATI MAHATO Vs. ASHOK KUMAR MAHATO

JUDGEMENT

(1.) Learned advocate for the petitioner fairly submits that the matter has become infructuous due to efflux of time.

(2.) The present revisional application was preferred against a judgment and order dated July 21, 2003 passed by the learned Sessions Judge, Purulia.

(3.) The petitioner, Haimabati Mahato filed an application under Section 125 of the Code before the Sub-Divisional Judicial Magistrate, Purulia praying for an order of maintenance from her husband/opposite party, Ashok Kumar Mahato.