SARVJEET KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition has been preferred claiming the following reliefs:

(2.) Learned counsel for the petitioner submits that the petitioner-wife alongwith her two children, are living separately, and thus, they sought maintenance, which was partly allowed and the children were granted maintenance to a sum of Rs.3000.00 per month each. The maintenance was not granted to the petitionerwife as she knew tailoring job and was stitching clothes for the ladies at domestic level.

(3.) Learned counsel for the respondent No.2-husband opposes the submissions on the ground that the respondent No.2-husband is a welder and does not have any source of income.