Meena, J. - (1.) This appeal is directed against the judgment of the learned Judge, Family Court, Jodhpur, whereby, he has rejected the applications for recovery of maintenance allowance and only allowed the amount payable for 'Iddat' period.
(2.) Facts stated in short are that Mst. Jameela had filed an application under Section 125, Criminal Procedure Code against the respondent Alimuddin, which was finally decided on 6-6-1983 by awarding Rs. 125/- per month as maintenance allowance to the appellant.
(3.) When no amount was paid by the respondent, the appellant moved applications for recovery of the arrears of maintenance under Section 125 (3) Criminal Procedure Code In consequence of these applications, the arrest warrants were issued against the respondent and thereafter he made some payment towards the arrears to the appellant.;