CHHINDER KAUR Vs. BANT SINGH

JUDGEMENT

(1.) PETITIONER has assailed the order dated 06.09.2011 (Annexure P -1) passed by Sub Divisional Judicial Magistrate, Samrala and order dated 05.10.2012 (Annexure P -2) passed by Additional Sessions Judge, Ludhiana, whereby revision petition of the petitioner against the order dated 06.09.2011 was dismissed by Additional Sessions Judge, Ludhiana.

(2.) FACTS leading to filing the present petition are that the petitioner filed petition under Section 125 Cr.P.C. for the grant of maintenance to the tune of Rs. 5000/ - per month. Petitioner alleged that her marriage was solemnized with the respondent in the year 1999 by means of Karewa marriage. Karewanama was executed between the parties on 26.05.1999 at Khanna. Both the parties belong to Ramdasia caste where Karewa marriages are prevalent under custom of Sikh Sect. Petitioner was widow and respondent was widower at the time of Karewa. The petitioner further alleged that the behavior of respondent after the marriage was not good. He used to make demand and harass and torture the petitioner.

(3.) THE petition was contested by the respondent and the respondent denied all the pleas raised by the petitioner. The respondent alleged that the petitioner never resided and cohabited with the respondent. Actually petitioner is known to one Mohinder Singh relative of Sant Singh (brother of respondent). The daughter of Sant Singh is married to son of Mohinder Singh. Mohinder Singh used to perform ritual functions like Kirtan and the petitioner used to come with him at the house of respondent and used to stay at night. Further allegations were denied altogether.