RAMESH KUMARI Vs. KULWANT SINGH

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 5-1-1993 passed by the Additional Sessions Judge, Kapurthala, by which the order dated 29-7-1992 passed by the Additional Chief Judicial Magistrate, Kapurthala, was modified.

(2.) SUIT. Ramesh Kumari petitioner, wife of Dr. Kulwant Singh respondent, filed au application under Section 125 of the Code of Criminal Procedure, stating that she was married with Dr. Kulwant Singh on 14-7-85 as per Hindu rites; that she gave birth to the minor children, namely, Amandeep Singh and Zimi, from the loins of the respondent; that circumstances had arisen by virtue of which she had to live separately from her husband and that the children are in her custody. She claimed maintenance on behalf of the children.

(3.) THE prayer for interim maintenance was allowed by the Additional Chief Judicial Magistrate, Kapurthala, on 29-7-1992 and the minor children were granted Rs. 400/- per month each as maintenance allowance from the date of the application, i. e. 10. 3. 1992, On revision, the amount of interim maintenance *was reduced to Rs. 250/- per month for each minor child from the date of the application.