KRUPASINDHU PRADHAN Vs. KAINTA PRADHAN

JUDGEMENT

(1.) THIS is a revision by the step son against the order directing to pay maintenance of the step mother under Section 125 Criminal Procedure Code.

(2.) QUANTUM of compensation is only Rs. 100/ - (one hundred) per month and calls for no interference.

(3.) IN the result, there is no merit in this criminal revision which is accordingly, dismissed.