KASHMIR SINGH Vs. PARAMJIT KAUR AND OTHERS

JUDGEMENT

(1.) Tersely, the facts and evidence, unfolded during the course of trial, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, initially Paramjit Kaur(respondentwife) and her two minor daughters, Amandeep Kaur and Salwinder Kaur, (respondent Nos.2 and 3) have filed the petition for the grant of maintenance allowance to them under Section 125 Cr.P.C.

(2.) The petitioner-husband refuted the claim of the respondents and filed the reply stoutly denying all the allegations contained in the main petition and prayed for its dismissal.

(3.) As, subsequently nobody appeared on behalf of the petitioner-husband, therefore, ex parte proceedings were ordered against him, by way of order dated 12.11.2011 by the trial Court.