CHARAN SINGH Vs. HARSHARAN KAUR

JUDGEMENT

(1.) THIS order will dispose of this criminal revision and Criminal Miscellaneous of No. 5517-M/1991 Charan Singh v. Smt. Harsharan Kaur.

(2.) THE respondent wife (herein) brought an application under Section 125, Cr.P.C. for the grant of maintenance, which was allowed by Sh. M.S. Walia, Judicial Magistrate I Class, Ludhiana vide his order dated 20.3.90 allowing a maintenance of Rs. 250/- P.M. The petitioner-husband (herein) being not satisfied with the said order, filed Criminal Revision No. 176/13 of 1990, while he respondent-wife, also being not satisfied with the quantum of maintenance too, filed Criminal Revision No. 164/3 of 1990 and both these revisions were heard by Sh. V.B. Handa Addl. Sessions Judge Ludhiana who dismissed the revision of husband but allowed that of the wife and increased the amount of maintenance from Rs. 250/- p.m. to Rs. 400/- p.m. The husband has come up in revision to this Court with respect to revision of Smt. Harsharan Kaur allowed by the learned Addl. Sessions judge and filed the criminal Miscellaneous under Section 482, Cr PC for quashing of the order with respect to the dismissal of his revision by that Court.

(3.) IN the written statement filed, the petitioner admitted the factum of marriage and further claimed that the parties lived together for only 1-1/2 months and thereafter it was the respondent who deserted him. During her stay at his house, he had been humiliated by the respondent in presence of friends and she even tried to slap his mother. He admitted the fact of being employed in the Board, but he did not give the exact particulars of his salary. He further claimed that the respondent was gainfully employed in Amar Model School, Janta Nagar, Ludhiana.