KANWALJEET KAUR AND ANOTHER Vs. KANWAL PAL SINGH

JUDGEMENT

(1.) An application under Section 125 of Cr.P.C. was moved on behalf of the applicants-revisionists for grant of monthly maintenance allowance from Kanwal Pal Singh (O.P. / respondent). The application under Section 125 of Cr.P.C. was allowed in part. O.P. / respondent was directed to pay a monthly maintenance allowance of Rs. 750/- to his son Master Sukhdeep Singh till he attains the age of majority. The application moved on behalf of revisionist Smt. Kanwaljeet Kaur was dismissed, vide impugned judgment and order dated 15.09.2003. Aggrieved against the said judgment and order, present criminal revision was preferred.

(2.) O.P. / respondent was issued notice. The same could not be served upon him in person. The revisionist, therefore, took fresh steps for substituted service upon him. The notice was, accordingly, published in daily newspaper 'Amar Ujala', New Delhi Edition, on 25.07.2007, yet none appeared for the O.P. / respondent.

(3.) The hearing of the application under Section 125 of Cr.P.C. also took place in the absence of O.P. / respondent. In other words, the hearing of application under Section 125 of Cr.P.C. was ex parte and, accordingly, ex parte judgment was delivered on 15.09.2003. No written statement was filed on behalf of O.P. / respondent.