SUBHASH KUMAR Vs. RITIKA

JUDGEMENT

(1.) Challenge in the present revision petition, preferred under Article 227 of the Constitution of India is to the order dtd. 10/10/2022 passed by the Additional Civil Judge (Senior Division), Phul (District Bathinda) vide which the application filed by the petitioner (Annexure P-3) for stay of proceedings of the civil suit titled as 'Ritika Vs. Subhash Kumar' was rejected.

(2.) One Vijay Kumar, who was the father of respondents No.1 and 2 committed suicide on 20/1/2011. FIR No.10 dtd. 20/12/2011 was registered under Sec. 306 IPC at Police Station City Rampura, in which the petitioner and respondents No.3 to 7 were arrayed as accused. They were alleged to have abetted the suicide of Vijay Kumar. Vijay Kumar was married to one Parveen Rani, daughter of the present petitioner. From the said marriage, three children i.e. respondents No.1 and 2 and one son namely Gur Parshad were born. Gur Parshad is stated to be in the custody of his mother Parveen Rani. The allegation was that the present petitioner and the other accused used to harass Vijay Kumar. The petitioner was the father-in-law of Vijay Kumar whereas respondents No.3 and 4 were his brothers-in-law and further respondents No.5 to 7 were known to the petitioner.

(3.) A civil suit (Annexure P-1) was filed by respondents No.1 and 2 against the present petitioner and respondents No.3 to 7 for recovery of ^30,00,000/- as compensation on account of the death of Vijay Kumar.