RANI Vs. KARAM SINGH

JUDGEMENT

(1.) THIS revision filed by wife and minor children is directed against order dated 31.7.2013 passed by District Judge, Family Court, Ambala, whereby petition for grant of maintenance was dismissed.

(2.) THE petitioners filed an application under Section 125 of the Code of Criminal Procedure for grant of maintenance from the respondent stating that petitioner Rani is wife and other petitioners are the children of the respondent.

(3.) THE matter was heard by the court below in the absence of the respondent as he did not appear despite service.