RASHIDA BEGUM Vs. ADBUL RAHMAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner wife has filed this petition challenging the impugned order dated 1.4.97 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Jaipur in Criminal Revision No. 9/1997 whereby he set-aside the order dated 23.9.1996 passed by the learned Additional Civil Judge (S.D.) and Additional Chief Judicial Magistrate No. 7, Jaipur City, Jaipur in Criminal Complaint No. 50/91. The learned trial Judge, by his impugned order dated 23.9.1996 ordered the respondent husband to pay Rs.25,000.00 as price for the material and Rs.300.00 for iddat' period and for Mehar' Rs.32.45 Ps and also ordered to pay Rs.200.00 on the settlement arrived at between the parties.

(3.) The aforesaid order was challenged by the husband in revision petition before the lower Appellate Court and the learned appellate court has allowed the revision petition and set-aside the order passed by the trial court. Hence, the impugned order passed by the lower appellate court is challenged in this petition by the petitioner wife.