JOGA SINGH Vs. BHUPINDER KAUR AND OTHERS

JUDGEMENT

(1.) The epitome of the facts and material, which needs 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 Bhupinder Kaur(wife), Navnoor Singh and Ravinspreet Singh, minor sons of petitioner-Joga Singh son of Malkeet Singh, have preferred the main petition for maintenance against him (petitioner), invoking the provisions of Section 125 Cr.P.C. They have also moved an application for interim maintenance.

(2.) The trial Magistrate partly accepted their plea and directed the petitioner-husband to pay an amount of Rs.700/- per month to his wife and Rs.500/- per month each to his minor sons, as interim maintenance, by means of impugned order dated 23.02.2011(Annexure P-1).

(3.) Aggrieved thereby, the revision petition filed by Bhupinder Kaur(wife) and her minor children was accepted and the petitionerhusband was directed to pay a sum of Rs.2200/- per month to his wife and Rs.2,000/- per month each to his minor sons as interim maintenance, by virtue of impugned judgment dated 18.04.2013(Annexure P-2) by the Revisional Court.