BALARAM BHOI Vs. SANJU BHOI

JUDGEMENT

(1.) Heard at length.

(2.) This criminal revision is disposed of at the stage of hearing on admission on consent and active participation in the hearing by both the parties and upon perusal of the L.C.R.

(3.) Opposite party filed C.P.No. 688 of 1995 under Section 125, Cr. P.C.which is still sub judice in the Court of Judge, Family Court, Cuttack. Application for interim maintenance filed by the opp. party was allowed by the Family Court vide impugned order dated 10-4-1998 awarding interim monthly maintenance @ Rs. 350/- with effect from December, 1995 in favour of the opposite party as well as the child, who was born in December, 1995. It appears from the L.C.R.that an inquiry was conducted in which oral and documentary evidence was tendered. 3. In short, the case of the opposite party is that she is the legally married wife of the petitioner and she has been deserted after being illtreated. The petitioner has contested the case alleging opposite party's adulterous conduct and staying with one Kalu Bhoi and the child being illegitimate. The prayer for interim maintenance was also contested by the petitioner on the same grounds.