BABULAL Vs. SMT. MANGLIBAI

JUDGEMENT

(1.) Heard learned counsel for both the sides.

(2.) This revision petition has been preferred on behalf of the husband-petitioner to assail the order dated 30.10.2017 passed by learned Family Judge No.3, Kota whereby maintenance allowance @ of Rs.1, 200/- per month has been granted under Section 125 Cr.P.C. to respondent wife Manglibai.

(3.) After hearing for both the sides and taking note of the documents annexed with the petition, it transpires that the application filed under Section 125 Cr.P.C. by the wife Manglibai was earlier rejected, vide order dated 17.08.1993 passed by learned Family Judge, Kota. It also transpires that vide order dated 14.01995 ex-parte decree of divorce was passed by learned Family Court, Jaipur in favour of husband on the application filed under Section 13 of Hindu Marriage Act. It appears that since then the wife Manglibai was residing as divorcee and maintaining herself by way of earning her livelihood while working as a domestic maid helper. It also comes out that after getting divorce decree, husband Babulal had remarried and is having two children in his new family.