RAMAVTAR SHARMA Vs. SANTOSH

JUDGEMENT

(1.) This revision is directed against the order dated 13-6-2000, passed by Judge, Family Court, Jaipur, by which the said Court has accepted the petition filed by respondent Smt. Santosh and granted maintenance allowance for her and her minor child.

(2.) Record was called for. Notice was served and arguments were heard.

(3.) Brief facts relating to this revision are that marriage between the parties took place on 26th of April, 1983. The respondent left the house of petitioner. Petitioner filed an application under Section 9 of the Hindu Marriage Act for restitution of conjugal rights, which was decreed on 30th July, 1993. In the matter, wife Santosh, filed an application under Section 125, Cr. P. C. against the husband Ramavtar, which was ultimately allowed by the lower Court by the impugned order dated 13-6-2000, hence this revision.