KISHORE KUMAR Vs. SMT. NEENA

JUDGEMENT

(1.) This revision petition has been filed against an order of the trial court whereby the trial court has refused to make any alteration in an order passed earlier under Sec. 125 Cr.RC.

(2.) The ground for seeking alteration is that between the parties, there is a decree of divorce granted on the ground of desertions. The learned counsel for the petitioner in support of his contention places reliance on the decision of this Court in the case of Smt. Rajanti Vs. Shri Phool and another (RLR 1989(2) 96). In this case, this Court has held that when there is a divorce in between the husband and wife, then no order under Sec. 125 Cr.RC. can be passed.

(3.) I have heard learned counsel for the parties and have given my thoughtful consideration.