MST. VIDYA DEVI Vs. BASANT KUMAR AND ANR.

JUDGEMENT

(1.) PETITIONER Smt. Vidya Devi had filed an application under Section 125 of the Cods of Criminal Procedure against her husband Basant Kumar for maintenance for her self and her minor son and daughter. By the order dated 6th December, 1976, the learned Munsif and Judicial Magistrate, Sri Ganganagar allowed and application and passed an order or a monthly amount of Rs. 75/ - per month for the petitioner and Rs. 30/ - each for her son and daughter.

(2.) BEING aggrieved by the order dated 6th December, 1976 the non -petitioner Basant Kumar preferred a revision petition in the Court of the Additional Sessions Judge, Sri -Ganganagar. The learned Additional Sessions Judge partly allowed the revision petition and reduced the amount of Rs. 75/ - per month to Rs. 50/ - to be payable to the petitioner Smt. Vidya Devi.

(3.) BEING dissatisfied by this reduction in her amount of maintenance Smt. Vidya Devi has preferred this revision petition in this Court.