BAWA RAM Vs. DEBO ALIAS GURDEV KAUR

JUDGEMENT

(1.) BAWA Ram petitioner seeks the quashing of the orders of Sh. Gurdev Singh, Judicial Magistrate 1st Class Rajpura, dt. 112.88, Annexure P1 and Sh. SK Chopra, Addl. Sessions Judge, Patiala dt. 13.7.88, Annexure P.2.

(2.) THE controversy relates to the grant of maintenance to Smt. Debo wife of the petitioner and Tiku and Kala, minor sons of the petitioner in proceedings under Section 125 of the Code of Criminal Procedure initiated by Smt. Debo against her husband, the petitioner. Vide Annexure P. I this application was allowed and the petitioner-husband was ordered to pay Rs. 250/- p.m. as maintenance to Smt. Debo and Rs. 150/- and Rs. 100/- p.m. to the two minor children respectively, from the date of the application. Aggrieved by this order, the petitioner-husband had preferred a criminal revision which was heard by the learned Addl. Sessions Judge, Patiala who dismissed the same. The petitioner challenges the quantum of maintenance awarded to his wife and children.