RICHA DHARU Vs. HEMANT PANWAR

JUDGEMENT

(1.) This Criminal Revision Petition has been preferred claiming the following reliefs:

(2.) Learned counsel for the petitioner-wife submits that the respondent-husband is working on the post of Branch Manager in Bank of Baroda and is earning income of Rs.90,000.00 per month.

(3.) Learned counsel further submits that the learned court below has denied the monthly maintenance to the petitioner-wife only on the ground that the divorce has been allowed between the parties. Learned counsel also submits that the divorce was ex-parte claimed by the respondent.