RAJKUMAR SINGH Vs. SUMIT SINGH PATEL AND ANOTHER

JUDGEMENT

(1.) This application under Sec. 482 of Crimial P.C. has been filed by the applicant against the order dated 23.06.2015, passed in Criminal Revision No.75/2013, by Additional Sessions Judge, Nagod, District Satna affirming the order granting interim maintenance to the tune of Rs. 800.00 each to both the respondents vide order dated 12.03.2013, passed in M.J.C. No.09/2012, by Judicial Magistrate First Class, Nagod, District Satna.

(2.) The brief facts of the case are that the respondents have filed an application under Sec. 125, Crimial P.C. before the learned Judicial Magistrate First Class, Nagod, District Satna and inter alia contended that the applicant is father of the respondents Sumit Singh and Ku. Riya Singh Patel. Their mother has died on 01.01.2012. The respondents lived along with their maternal grand father, who has not having any means of livelihood. Hence, being the respondents in the guardianship of their maternal grand father, claimed Rs. 3,000.00 per month each as maintenance.

(3.) Applicant entered his appearance by filing reply contending that his father-in-law executed an agreement dated 24.01.2012 with regard to the fact that the respondents since now residing with their maternal grand father. The father-in-law of the applicant illegally grab the land allotted in the name of respondents, therefore, the application filed by the respondents deserve dismissal.