- (1.) Heard learned counsel for the parties.
(2.) The present misc. petition has been filed by the.petitioners, the wife and daughter respectively of the respondent no.2, against the order dated 17.10.2005.passed by the learned Additional Sessions Judge No.2, Bhilwara Camp Shahpura, District Bhilwara whereby the order dated 25.7.2003 passed by the learned Judicial.Magistrate, Jahajpur, District Bhilwara, awarding.maintenance to the petitioner no.1 Smt.Manbhar was set aside.
(3.) Succinctly stated the facts necessary for the disposal of the instant misc. petition are that Smt.Manbhar was married to Ramdev and Sunita was born from the wedlock. An application under Section 125 Cr.P.C. was preferred by the petitioners Smt.Manbhar and Sunita in the Court of Judicial Magistrate, Jahajpur claiming maintenance at the rate of L 1,000/- per month each. The specific pleading in the application was that the respondent no.2 Ramdev was a Government teacher and was earning salary at a rate of L 11,000/- per month.;