Bharucha, J. - (1.) Special leave granted.
(2.) The respondent-wife has been served by substituted service but does not appear.
(3.) The appellant-husband and the respondent-wife are estranged. The wife filed an application under Section 125 of the Criminal Procedure Code for maintenance which was awarded at the rate of Rs. 350/- p.m. with effect from 3rd July, 1990, and was subsequently enhanced to Rs. 500/- p.m.;