JASWINDER KAUR AND ANOTHER Vs. PIARA SINGH

JUDGEMENT

(1.) PETITIONERS are wife and minor son respectively of respondent Piara Singh. Petitioners filed petition under section 125 of the Code of Criminal Procedure (in short, Cr.P.C.) for maintenance against the respondent. Learned Chief Judicial Magistrate, Patiala vide judgment dated 7.4.2009, Annexure P/1 granted maintenance to the petitioners @ Rs. 800/ - and Rs. 400/ - respectively. The said judgment has been upheld by learned Additional Sessions Judge, Patiala vide judgment (Annexure P. 2) dated 10.11.2010 in revision petition preferred by the petitioners for enhancement of maintenance amount. Petitioners have filed this petition under section 482 Cr.P.C. seeking modification of judgments Annexures P/1 and P/2 by enhancing the maintenance amount. I have heard counsel for the parties and perused the case file.

(2.) RESPONDENT has already transferred 9 bighas land in favour of petitioner No. 2. On the preceding date of hearing, counsel for respondent on instructions from respondent stated that respondent was ready to hand over possession of the said land to the petitioners. Accordingly, respondent was directed to surrender possession of the said land to the petitioners on 11.2.2013 at the spot.

(3.) LEARNED counsel for the respondent on instructions from respondent stated that the respondent shall not interfere in possession of the petitioners over the said land.