MANDA Vs. GOVINDA SHANKAR RAO DEODHE

JUDGEMENT

(1.) The petitioner whose prayer for maintenance has been rejected by the trial Court, has challenged that order in this revision.

(2.) The petitioner No. 1 Smt. Manda, admittedly the wife of non- applicant No. 1 Govinda. The wedlock still continues. During this wedlock, the petitioner No. 1 gave birth to a daughter Sarika who is petitioner No. 2 to the present petition. The couple pulled on well till 1982. However, the petitioner No. 1 went to her father's house at Nagpur in 1982 and is staying with her father since then. It is the case of the petitioner that while she was staying with her husband, the later used to ill-treat her so much so that there was always an apprehension in mind that her stay with the husband would be risky to her life.

(3.) In 1983, the petitioner for herself as well as her daughter filed an application before the Judicial Magistrate First Class, Nagpur, vide Miscellaneous Criminal Case No. 50/83 for maintenance. She claimed Rs. 200.00 per month for herself and Rs. 100.00 for the daughter, on the ground that she has been neglected and/or refused to be maintained by her husband.