KRISHAN LAL JHAMAT Vs. JASPREET KAUR AND OTHERS

JUDGEMENT

(1.) CRM-20370-2015

(2.) CRM-M-36763-2014

(3.) Brief facts relevant for disposal of the present petition are to the effect that marriage between petitioner-husband and respondent No.1-wife was solemnized on 24.02.1999 at Bara Pind, Tehsil Phillaur, District Jalandhar and respondent Nos.2 and 3-minors son and daughter, respectively, were born from the said wedlock. The relations between the petitioner-husband and respondent No.1-wife were not cordial as a result of which the respondents herein i.e. wife and minors filed petition under Section 125 of the Code claiming maintenance from the petitionerhusband with the averments that the petitioner-husband has neglected to maintain them and treated respondent No.1-wife with cruelty and she was turned out of the matrimonial home by the petitioner-husband in July, 2005. Along with the petition under Section 125 of the Code, the respondents herein filed an application seeking interim maintenance from the petitioner-husband. Vide impugned order dated 20.05.2014, the Judicial Magistrate Ist Class, Phillaur disposed of the said application awarding Rs. 2,000/- per month to respondent No.1-wife and Rs. 1,500/- per month each to respondent Nos.2 and 3-minors from the date of filing of application. Feeling aggrieved, the petitioner-husband filed revision which was dismissed by the Additional Sessions Judge, Jalandhar, vide impugned order dated 16.09.2014. Hence, this petition.