RAMESH CHAND KHANDELWAL Vs. SMT. SAVITRI & ORS.

JUDGEMENT

(1.) This petition under section 482 Crimial P.C. has been preferred against the order dated 19.6.93 of the learned Additional District & Sessions Judge No. 2, Baran, passed in Criminal Revision No. 11/92 (7/92). The petitioner is the husband. In a petition under section 125 Crimial P.C., the learned Chief Judicial Magistrate, Baran vide his impugned order dated, 5.6.92 awarded Rs. 500.00 per month as maintenance to the wife and Rs. 500/- per month as maintenance to two minor children at the rate of Rs. 250.00per month. The order of maintenance was passed from the date of application.

(2.) The revision petition preferred against the order dated, 5.6.92 was dismissed by the learned Additional District & Sessions Judge on 19.6.93. Hence, this petition under section 482, Crimial P.C. has been filed.

(3.) Two-fold contentions have been raised before me. The first contention is that the income of the petitioner has not been properly assessed by the courts below. The second contention is that the maintenance should have been awarded from the date of order.