(1.) THE present revision under Article 227 of the Constitution of India has been filed by Smt. Kulwant Kaur alias Preeti, styling herself to be the wife of Prem Nath, respondent No. 1, Ramandeep alias Prince, who is major and was born to Smt. Kulwant Kaur from the loins of Prem Nath, respondent No. 1, and Miss Pooja Deep, minor daughter born to Smt. Kulwant Kaur from the loins of respondent No. 1 and it is directed against Prem Nath, so-called husband of Smt. Kulwant Kaur, Yash Pal, Vikram Kumar, who are sons of Prem Nath born from the womb of Nirmala Devi, who according to Prem Nath is his legally wedded wife.
(2.) SOME facts can be noticed in the following manner :- The petitioners filed a petition under Section 18 read with Section 20 of the Hindu Adoption & Maintenance Act (hereinafter referred to as 'the Act') in the Court of Civil Judge (Jr. Division), Ludhiana. During the pendency of those proceedings, they also filed an application for grant of interim maintenance. Notice of the application was given to the respondents and after the contest vide order dated 29.5.1999 the learned Civil Judge (Jr. Division), Ludhiana thought it proper not to award any interim maintenance till the main petition under Section 18 read with Section 20 of the Act is finally disposed of.
(3.) NOTICE of the petition was given to the respondents who have contested the same hotly.