KULDEEP SINGH Vs. RAJ BALA

JUDGEMENT

(1.) RESPONDENTS had filed the petition under Section 125 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.) seeking maintenance from the petitioner.

(2.) THE case of the respondents was that respondent No.1-Raj Bala got married to the petitioner on 23.4.1990. Out of the said wedlock, respondents No. 2 and 3 were born. Respondent No.2 was deaf and dumb and due to this reason, respondent No.1 was being harassed by her in-laws. Respondent No.1 was compelled to shift into a rented accommodation in Gurgaon in order to give respectable living to her disabled son. Petitioner was a quarrelsome person and had threatened to kill respondent No.1. Petitioner had failed to maintain the respondents. Hence the petition was filed.

(3.) THE family Court, vide the impugned order dated 27.9.2012, allowed the petition filed by the respondents and granted them maintenance to the tune of Rs.4000.00 per month each.