SOHANI Vs. SHAMBHU LAL

JUDGEMENT

(1.) The petitioner has preferred this revision petition for the following relief:-

(2.) Despite service, none appears for the respondent. Counsel for the petitioner has shown para-9 of the impugned order, which reads as follows:-

(3.) Counsel for the petitioner submits that 'nata' marriage is admitted between the parties but at the same time the learned trial court has proceeded declaring the marriage to be illegal, thus, dismissing the application for maintenance under Sec. 125 Cr. P.C.