RAM PAL Vs. SUNITA DEVI

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PETITIONER is aggrieved by the order of learned Sessions Judge, whereby, accepting the revision filed by Respondent Sunita Devi, against the order dated 27.3.2002, by which her petition for grant of maintenance, under Section 125 Code of Criminal Procedure had been dismissed by the trial Magistrate, maintenance allowance @ Rs. 500/ - per month, has been granted.

(3.) IT is submitted by the Petitioner's counsel that learned Sessions Court has not appreciated the evidence correctly, while reversing the finding of the learned trial Magistrate, that Respondent had left the matrimonial home, without any excuse or sufficient cause.