AJMER SINGH Vs. HARPINDER KAUR

JUDGEMENT

(1.) This is an appeal filed against the order dated 5.3.2013 passed by the learned ADJ by virtue of which the appellant/husband has been directed to pay the maintenance @ Rs.8,000/- and Rs.6,000/- respectively to the respondents 1 and 2 from the date of filing of the petition.

(2.) Briefly stated the facts of the case are that the respondent no.1 got married to the appellant according to Sikh rites and ceremonies on 13.10.1991. Parties cohabited as husband and wife and were blessed with a female child namely Kumari Naina on 23.10.1992.

(3.) So far as the respondent no.1 is concerned, she lodged an FIR bearing no.869/1993, under section 406/498-A IPC at police station Tilak Nagar against the appellant and his mother. Both the appellant and his mother were convicted for the aforesaid offences by the learned MM on 11.2.1998. On appeal being preferred, the mother of the appellant was released on probation while as the conviction and the sentence of the appellant was maintained. The respondent no.1 also filed a petition under section 125 Cr.P.C. which was allowed on 16.2.1995 and the revision petition was filed against the said order of the learned Magistrate regarding grant of