A.S.Tripathi, J. - (1.)This revision is preferred against the order dated 12th of December, 1988 passed by Turd Additional Sessions Judge of Shivpuri, whereby the non-petitioner was allowed maintenance at the rate of Rs. 300/- per month against the petitioner.
(2.)The petitioner was alleged to have married with the non-petitioner. She was living with the petitioner for sometime. Thereafter the non petitioner was turned out from the house of the petitioner and she was living with her parents. The non-petitioner had no means to maintain herself. She had filed a petition for maintenance under Sec. 125 of the Code of Criminal Procedure before the Magistrate concerned.
(3.)The learned Magistrate after recording the evidence held that the marriage of the non-petitioner with the petitioner was not proved, and the petition was dismissed.