YATENDRA SWAROOP Vs. SMT. ASHA DEVI

JUDGEMENT

(1.) Heard.

(2.) An application was moved by respondent Asha Devi before the Family Court, Jodhpur under Section 125(3), Cr PC for grant of main- tenance for herself and her daughter on 27.9.1995. The said application was decided by the Family Court, Jodhpur by an order dated 8.12.1997 by virtue of which respondent Asha Devi and her daughter were granted maintenance of Rs. 500/- and Rs. 300/- respectively. Apart from this, the Court ordered that Rs. 250/- be awarded as litigation expenses. Admittedly, this order of the Family Court, Jodhpur dated 8.12.1997 attained finality.

(3.) Pursuant to this order, payment was not made by the petitioner regularly as has been ordered by the Family Court. Compelled by the circumstances, whereby, the petitioner neglected to adhere to the order passed by the Family Court, an application was moved by the respon- dent wife for execution of the order passed by the Family Court.