MEHTA - (1.)The petitioner is the original applicant who has claimed maintenance under Sec. 125, Cri. Pro. Code by filing Misc. Criminal Application No. 48 of 1988 on 3-3-1988 before the learned Judicial Magistrate, F. C. Surat for getting maintenance from respondent No. 1 on the ground that the petitioner is the married wife of respondent No. 1 and without any cause or reason she was deserted by respondent No. 1. On 19-8-1988 the petitioner filed an application at Ex. 8 praying for interim maintenance till the final disposal of the main application, inter alia, alleging that the petitioner has no independent income of her own and she has to live a life depending upon her parents who are economically poor and if the interim maintenance is not awarded, she will have to starve. She has filed this application on solemn affirmation.
(2.)The learned Magistrate, after hearing the parties, rejected the application of the present petitioner for granting her interim maintenance. The order is annexed at Ex. "A" to this petition.
(3.)Being aggrieved by the said order of the learned Magistrate, the present petitioner preferred Cri. Revision Application No. 118 of 1989 before the Court of the learned Addl. Sessions Judge, Surat. After hearing both the parties, the learned Addl. Sessions Judge rejected the said Revision Application by order dated 16-2-1991.