ISHAR Vs. SOMA DEVI

JUDGEMENT

(1.) THE additional Sessions Judge, Pati-ala, has forwarded this revision petition with a recommendation that the order of the Magistrate awarding a sum of Rs. 12/- per mensem as maintenance to Soma Devi, wife of Ishar, be dismissed.

(2.) SOMA Devi petitioner submitted an application under Section 488 of the Code of criminal Procedure against her husband Ishar, alleging that he married her 16 years ago and after the marriage two daughters were bom, who died. She was maltreated and turned out of his house about 7 years ago and ever since she has been living with her parents. Ishar has recently taken a second wife.

(3.) IN reply, Ishar contended that he did not maltreat her and Soma Devi left his house of her own accord.