GANGI DEVI Vs. ALAM CHAND

JUDGEMENT

(1.) BY virtue of the present petition made under Article 227 of the Constitution of India, the petitioner is seeking appropriate directions for quashing and setting aside of the order dated\6.7.89 passed by the Additional Sessions Judge, Mandi, dismissing the revision petition of the petitioner and thereby affirming, the order of the Judicial Magistrate 1st Class (3), Mandi passed on 17.8.88.

(2.) THE petitioner is the wife, while the respondent is the husband.

(3.) THE petitioner by way of a revision petition approached t!he Additional Sessions Judge, Mandi against the order dated 17.8.88 of the learned Magistrate, whereby, her petition for maintenance under Section 125 of the 'Code' was dismissed. The learned Additional Sessions Judge, vide the impugned order dated 6.7.89 has dismissed the revision petition and affirmed the order of the Magistrate refusing maintenance to the petitioner.