MANGU Vs. SMT. PREMI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The brief facts giving rise to this cri.misc. petition are that respondent -applicant filed an application under section 125 Crimial P.C. stating interalia that she was married to the petitioner about 25 years ago and she was living with the petitioner for the last 25 years and thereafter she was beaten by her husband and turned out of the house . It was also averred that the petitioner has 8 bighas of agricultural land and a Tube well and his monthly income is Rs. 5,000.00 per month. She claimed Rs. 2500.00 per month as maintenance. The petitioner averred in his reply that he is suffering from Tuberculosis for the last 4-5 years and when applicant came to know of this fact she deserted him. The learned trial court vide its order dated 05.07.2008 allowed the application and ordered to pay Rs. 750.00 per month as maintenance to the respondent from the date of presentation of the application. Aggrieved by the aforesaid order, the petitioner preferred a revision petition, which was rejected by the learned revisional court vide its order dated 09.04.2009.

(3.) Being aggrieved by the aforesaid orders of the court below, the petitioner has preferred this cri.misc.petition.