HARJINDER SINGH Vs. AMARJEET KAUR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal revision is lodged against the judgment and order 11.02.2016 passed by the Judge, Family Court, Udham Singh Nagar in Misc. Criminal Case No. 172 of 2012 "Amarjeet Kaur vs. Harjinder Singh", whereby the application filed by the respondent under Section 125 Cr.P.C. has been partly allowed and the revisionist has been directed to give Rs. 3,000/- per month, as maintenance, to the respondent from the date of order.

(3.) Learned counsel for the revisionists submitted that the marriage of the revisionist and respondent was solemnized on 11.06.2008. He submitted that the respondent, after sometime of marriage, filed a divorce petition in the Court of Judge, Family Court, Udham Singh Nagar and obtained ex- parte decree and the marriage between the revisionist and respondent was dissolved vide order dated 06.01.2012. He argued that the respondent herself obtained divorce against the revisionist, therefore, she is not entitled for any maintenance from the revisionist. He submitted that the revisionist is merely doing the labour work and his father has also evicted him from his property.