PAL SINGH Vs. PARAMJIT

JUDGEMENT

(1.) PAL Singh petitioner herein has assailed the impugned order dated 21.10.1992 passed by Judicial Magistrate Ist Class, Nabha vide which the application moved by him for setting aside the ex-parte order dated 16.10.1991 vide which the present three respondents, namely Paramjit (minor), Gurjit Kaur (minor) and wife of the petitioner Smt. Pal Kaur were awarded Rs. 700/- per month as maintenance under Section 125 Cr.P.C.

(2.) THE learned counsel for the petitioner has not attached the order dated 16.10.1991 vide which the maintenance was granted to respondents but learned counsel for both the sides make statement at the bar that the wife of the petitioner was granted Rs. 300/- per month whereas Paramjit and Gurjit Kaur (minors) were granted Rs. 200/- per month each from the date of application.

(3.) AT the very outset Mr. Lalit Sharma, appearing for the respondents has submitted at bar that the petitioner has not deposited any amount before the trial Court till date and the execution proceedings are pending against him. The learned counsel for the petitioner submits that he has written many letters to the petitioner but to no effect.