CHHOTU SINGH Vs. BASANTI

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 26. 5. 2001 passed by the learned Judge, Family Court, Jodhpur by which the learned Judge, Family Court accepted the application of respondent No. 1 for interim maintenance in the proceedings under Sec. 125 Cr. P. C. and ordered that petitioner-husband would pay Rs. 400 as interim maintenance allowance to respondent No. 1 and Rs. 300/- each to children with effect from 20. 7. 98 and it was further ordered that this interim order shall remain in force till the final decision of the case.

(2.) AGGRIEVED from the said order dated 26. 5. 2001, this revision petition has been filed by the petitioner.