BALKAR SINGH Vs. PRIYA @ SONIA AND ANOTHER

JUDGEMENT

(1.) The contour of the facts & material, which needs a necessary mention for deciding the instant revision petition and emanating from the record is that, initially Smt.Priya @ Sonia, daughter of Satnam Singh and her minor daughter Kritika, have preferred a petition for maintenance against petitioner-Balkar Singh(husband) son of Chunni Lal, claiming Rs. 10,000/- on account of maintenance and Rs. 12,000/- as litigation expenses, invoking the provisions of Section 125 Cr.P.C.

(2.) The petitioner-husband refuted their claim, filed the written statement(Annexure P-2) and prayed for dismissal of the petition. The petition was partly accepted and the petitioner-husband was directed to pay a sum of Rs. 2,000/- to the respondent-wife, Rs. 2,000/- to their minor daughter and Rs. 1100/- as litigation expenses, by virtue of impugned order dated 30.07.2013(Annexure P-3) by the District Judge, Family Court, Ambala.

(3.) Aggrieved thereby, the petitioner-husband has preferred the present revision petition under Section 401 Cr.P.C.