AMAR SINGH ALIAS DHRAV SINGH Vs. PREM

JUDGEMENT

(1.) SMT . Prem filed an application under Section 125 of the Code of Criminal Procedure for grant of maintenance on the allegations that she was married to Amar Singh respondent according to Hindu rites and after marriage resided with him as his wife. She could not give birth to any child out of this wedlock which annoyed Amar Singh and he started maltreating her. She was often subjected to beating. On account of misbehaviour of her husband she left his house. She has no income and was unable to maintain herself. During the pendency of this application she also moved another application for grant of interim maintenance.

(2.) THE claim of the applicant was resisted by Amar Singh on the ground that she was not his legally wedded wife and moreover she had sufficient means to maintain herself.

(3.) I have heard Shri R.S. Sangwan, learned Counsel for the petitioner and Shri Bahadur Singh, the learned Counsel for the respondent and have perused the record.