Shree Chandrashekhar, J. - (1.) The order of maintenance under section 125 of the Code of Criminal Procedure passed in Maintenance Case No.39 of 2014 has been challenged by the husband.
(2.) In the year 1977 the petitioner-husband was married to the opposite party and from the wedlock three daughters and one son were born. The wife of the petitioner has stated that her husband was irresponsible towards the conjugal relationship and he has neglected to maintain her. Matrimonial Title Suit No.7 of 2008 which was instituted by her husband seeking a decree of divorce was disposed of on a compromise between the parties.
(3.) The petitioner has set-up a case that his wife has grabbed his business and she has sold the land purchased by him.;