GANGABAI Vs. SHIVRAM

JUDGEMENT

(1.) This order shall also govern the disposal of Misc. Criminal Case No. 1418/86 (Shriram v. Gangabai).

(2.) This is a revision filed by the wife Gangabai against the order dated 5-6-1986 passed by the AddI. Judge to the Court of the Sessions Judge, Mandleshwar Camp Khargone in Cr. Revision No. 11/86 modifying the order dated 4-11-1985 passed by the Chief Judicial Magistrate Khargone in Misc. Cr. Case No. 34/83.

(3.) The applicant had preferred a claim for maintenance under section 125 of the Code of Criminal Procedure against the opponent-husband Shivram in the Court of the Chief Judicial Magistrate, Khargone claiming maintenance Rs. 500/- per month which was allowed, to the extent of Rs. 200/- per month by the learned Magistrate. In revision filed by the opponent-husband in the Court of the learned AddI. Judge to the Court of Sessions Judge, the amount of maintenance has been reduced to Rs. 125/- per month by the impugned order. Being aggrieved by the aforesaid order, the applicant has filed this revision.