NACHHATTAR SINGH Vs. HARJINDER KAUR

JUDGEMENT

(1.) SUB -Section (2) of Section 125 of the Code of Criminal Procedure, 1973 reads as under : -

(2.) THE above provision of the Code of Criminal Procedure, 1973, in its stark brevity leaves it to the Court to decide as to whether the maintenance allowance is to be paid from the date of the order or from the date of application for maintenance. This is the short question in controversy in the present revision petition.

(3.) THE petitioner challenges the order passed by the learned Additional Sessions Judge, Ludhiana with the sole claim that maintenance should have been allowed only from the date of the order passed by the trial Court.