GIAN CHAND Vs. MOHINDER DEVI

JUDGEMENT

(1.) RESPONDENT Mohinder Devi filed a petition under section 125 Cr. PC claiming maintenance for herself and her minor son namely Manjit in terms of section 125 Cr.PC. The trial Court recorded positive findings that respondent Mohinder Devi was legally wedded wife of Gian Chand petitioner and she gave birth to a son namely Manjit from the loins of Gian Chand petitioner after they wore lawfully wedded. Further, a finding was recorded that the respondent & have been neglected and they are entitled to maintenance to the extent of Rs. 100/- each. This order of the trial Court is dated 3-8-1988 (Annexure P-1).

(2.) FEELING dissatisfied, Gian Chand petitioner filed a revision petition which was disposed of in due course by Shri J.C. Aggarwal, Additional Sessions Judge, Hoshiarpur vide order dated 6.4.1989 (Annexure P-2). While partly allowing the revision petition, the learned Additional Sessions Judge recorded a finding that Mohinder Devi of course was lawfully wedded wife but she was not entitled to maintenance as she was getting a pension being widow of a Army Personnel and he was getting about Rs. 324/- as monthly pension. However, order of maintenance qua Manjit the minor, on of the petitioner was maintained and now in this petition petitioner has challenged the order of the Court below with an endeavour that minor child also should not get any maintenance.

(3.) NO other point has been urged and I find no scope for interference in the order passed by the Revisional Court. Hence this petition is dismissed.