JOGINDER KUMAR Vs. KASHMIRI DEVI

JUDGEMENT

(1.) PETITIONER is aggrieved by the judgment, dated 23.9.2004, of learned Sessions Judge, whereby, accepting the revision petition of Respondent Kashmiri Devi, against the order dated 31.5.2003, of learned Judicial Magistrate, her (Respondent's) petition under Section 125 Code of Criminal Procedure has been allowed and maintenance @ Rs. 500/ - per month, granted.

(2.) RESPONDENT filed a petition for grant of monthly maintenance allowance, under Section 125 Code of Criminal Procedure, alleging that she had been ousted from the matrimonial home in the year 1991 and ever since, she had not been provided any maintenance. It was stated that the Respondent was unable to maintain herself, while the Petitioner was a man of means, earning about Rs. 5000/ -to Rs. 6,000/ - every month. Petitioner, in his reply, pleaded that the Respondent had left the matrimonial home, on her own, and was living an adulterous life, with one Ganga Lal.

(3.) I have heard the learned Counsel for the parties and gone through the record.