PARAMJIT SINGH Vs. SURINDER PAL KAUR

JUDGEMENT

(1.) THE crux 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 Surinder Pal Kaur-respondent No.1(wife) and her minor daughter-Jeet Kaur(respondent No.2) have preferred a petition for their maintenance against petitioner-Paramjit Singh son of Darbara Singh (husband), invoking the provisions of Section 125 Cr.P.C. They have also moved an application for interim maintenance. The trial Magistrate partly accepted the application and directed the petitioner-husband to pay interim maintenance of Rs.4,000/- per month each to them, vide impugned order dated 31.10.2012(Annexure P-1).

(2.) AGGRIEVED thereby, 1st revision petition filed by the petitioner-husband was dismissed as well by the Revisional Court, by means of impugned judgment dated 08.02.2013(Annexure P-3).

(3.) AFTER hearing the learned counsel for the petitioner, going through the record with her valuable help and after deep consideration of the entire matter, to my mind, there is no merit in the instant petition in this context.