JAGMAIL SINGH Vs. KIRANDEEP KAUR

JUDGEMENT

(1.) The present petition has been preferred against order dtd. 6/3/2025 passed by learned Principal Judge, Family Court, Mansa, under Sec. 125 of the Cr.P.C., whereby maintenance of Rs.5,000.00 per month was awarded in favour of the respondents (Rs.2000.00 per month to respondent No.1 and Rs.1500.00 per month each to respondents No.2 and 3).

(2.) The brief facts of the case are that the marriage between the petitioner and respondent No. 1 was solemnised according to Sikh rites and ceremonies and two issues were born from the said wedlock. A matrimonial dispute ensued between the couple and the respondent filed a petition under Sec. 125 Cr.P.C. for seeking maintenance. The petitioner filed a reply and contested the claim made by the respondent. The learned Family Court vide order dtd. 6/3/2025 granted maintenance to the tune of Rs.5,000.00per month in favour of the respondents (Rs.2000.00 per month to respondent No.1 and Rs.1500.00 per month each to respondents No.2 and 3). Aggrieved by the same, the petitioner has approached this Court by filing the present petition.

(3.) Learned counsel for the petitioner contends that the learned Principal Judge, Family Court, Mansa, has allowed the maintenance to the respondent on a very higher side. The said order has been passed by overlooking the fact that petitioner is 100% disabled and unable to earn any income and the father of the petitioner has disowned him from all his properties by way of a public notice. Respondent No.1 is able to maintain herself and respondent No.3. It is further submitted that the petitioner tried his best to maintain respondent No.1 but she left the company of the petitioner without any just cause. Thus, in view of these submissions, the respondents are not entitled for any further maintenance amount from the petitioner.