JASBEER SINGH Vs. SUKHRAJ KAUR

JUDGEMENT

(1.) This riminal revision is preferred by the revisionist challenging the judgment and order dtd. 18/11/2021 passed by the learned Judge, Family Court Haridwar District Haridwar in Misc. Case No. 328 of 2019, "Smt. Sukhraj Kaur and others vs. Sri Jasbeer Singh" whereby the family Court below had rejected the Application No. 54-B dtd. 14/7/2021 filed by the revisionist for the purpose of seeking amendment in the interim maintenance order dtd. 28/2/2020.

(2.) Heard learned counsel for the parties.

(3.) Despite sufficient service, respondent nos. 2 and 3 are not present before this Court.