RITU CHAUHAN & ANOTHER Vs. CHANDRAPAL SINGH CHAUHAN

JUDGEMENT

(1.) None has turned up on behalf of the respondent even in the second revised call. Therefore, this Court extended hearing to learned Counsel for the revisionists. Also perused the papers on record.

(2.) Revisionists have challenged the judgment and order dated 27.7.2011, passed by the Judge, Family Court, Udham Singh Nagar, Camp Kashipur in Miscellaneous Criminal Case No. 147/2005. It was a maintenance petition filed under Section 125 CrPC by three daughters of respondent Chandrapal Singh Chauhan through their natural guardian (mother). Respondent Chandrapal Singh Chauhan is a Supervisor in the office of Cane Commissioner, Udham Singh Nagar. Smt. Sudha Devi is his second wife. When he espoused with Smt. Sudha Devi, she brought Ritu Chauhan and Ruby Chauhan along with her to dwell together with Chandrapal Singh Chauhan. Ms. Preety Chauhan was born out of the second wedlock of Chandrapal Singh Chauhan with Smt. Sudha Devi.

(3.) This Court has been apprised that Ruby Chauhan got married during the pendency of the case, so the court below did not grant any maintenance to her.