PARUL MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The revisional application involves a short point for consideration. The order dated 16.09.2015 passed by the learned Additional District and Sessions Judge, Kandi at Murshidabad in Criminal Revision No.24 of 2014, setting aside the order dated 07.08.2013 passed by the learned Additional Chief Judicial Magistrate, Kandi, Murshidabad is assailed.

(2.) The learned trial court granted maintenance in favour of the petitioner to the tune of Rs.400.00 per month.

(3.) The opposite party filed an application before the trial court under Sec. 127 of the Code praying for setting aside the said order on the ground that the wife was earning Rs.4350.00 per month being employed as an Anganwadi employee, Maliandi-2 Gram Panchayet. The revisional court allowed the prayer of the opposite party and held that the petitioner was not entitled to any maintenance under Sec. 125 of the Code.