SARBARI Vs. SULEMAN

JUDGEMENT

(1.) Smt. Sarbari wife of Suleman and Unas @ Naushad, minor son of Suleman, filed an application under Section 125, Code of Criminal Procedure, against Suleman for interim main-tenance. Both were allowed interim maintenance @ Rs. 200/- per month and Rs. 150/- per month respectively from the date of application as per order, Annexure P-3. Suleman aggrieved by that order preferred a revision petition, which was partly accepted by the learned Additional Sessions Judge, vide Annexure P-1. The interim maintenance allowed to Smt. Sarbari was restricted to a period of three months only. Aggrieved by that order, Smt. Sarbari has challenged the impugned order (Annexure P-1).

(2.) I have heard Mr. S.S. Dinarpur, the learned Counsel for the petitioners and Mr. Satish Chaudhary, the learned Counsel, representing the respondent.

(3.) The case set up by Suleman is that he had already divorced his wife Smt. Sarbari. Therefore, she is not entitled to maintenance.