KARAM SINGH Vs. KARAMJIT KAUR

JUDGEMENT

(1.) PETITIONER -Karam Singh was married to Karamjit Kaur on October 15, 1991. They were blessed with a child Sahil (respondent No. 2). Karamjit Kaur filed a petition under Section 125 of the Code of Criminal Procedure (for short, the Code) asserting that after six months of the marriage, the petitioner and his mother had started torturing her and made demand for more dowry. Respondent-Karamjit Kaur could not meet their demands pertaining to the dowry. In April, 1993, she was beaten and turned out of the matrimonial house. Petitioner was alleged to be earning Rs. 2500/- per month while working as a mason.

(2.) NEEDLESS to say that petitioner contested the application and took up the plea that he had divorced Smt. Karamjit Kaur in accordance with the customary law of the parties. It was further alleged that he was working as a labourer and earned only Rs. 600/700 per month while respondent No. 1 was earning about Rs. 1,000/- per month by stitching clothes.

(3.) NONE appeared for the petitioner despite repeated listing of the Revision Petition. Necessarily in these circumstances, the petition had to be disposed of on appraised of the available record.