SURINDER KAUR Vs. SWARANJIT KAUR AND OTHERS

JUDGEMENT

(1.) CONCISELY , the facts, which require to be noticed for the limited purpose of deciding the sole controversy, involved in the instant petition and emanating from the record are, that Swaranjit Kaur widow of Gursev Singh and her children -respondent -plaintiffs(for brevity "the plaintiffs") filed the suit against her mother -in -law Surinder Kaur widow of Karnail Singh -petitioner -defendant(for short "the defendant") for recovery of arrears of maintenance amount for the month of June 2001, for permanently fixing the maintenance of Rs.2,000/ -per month and creating charge of maintenance amount on the land depicted therein, invoking the provisions of Section 18 of the Hindu Adoption and Maintenance Act, 1956.

(2.) HAVING completed the evidence of the plaintiffs, ultimately, the case was slated for evidence of the defendant and the trial Court closed her evidence, by means of impugned order dated 06.06.2011.

(3.) AT the very outset, in exercise of power under Article 227 of the Constitution of India, I hereby exempt the issuance of notice to the respondent -plaintiffs, in order to save them from the expenditure of counsel fees, litigation expenses in this Court and the delay in disposal of the suit, particularly when they can well be compensated with adequate costs in this context.