SATINDER SINGH Vs. BALJIT KAUR

JUDGEMENT

(1.) THIS is a revision petition filed by Satinder Singh, petitioner, directed against the judgment passed by learned Addl. Sessions Judge, Amritsar dated 20.10.1994. By virtue of the impugned judgment the learned Addl. Sessions Judge accepted the revision petition of the respondent and enhanced the maintenance to Rs. 350/- from the date of application.

(2.) THE petitioner and respondent were married in 1973. They had two male issues. In 1983 petitioner retired from Defence service. Respondent is alleged to have been deserted by the petitioner and since then is living with her parents. On 30.4.1985, she moved an application under Section 125 Code of Criminal Procedure seeking maintenance. The application of the respondent was allowed on 16.4.1986 and maintenance was awarded at Rs. 200/- p.m. Aggrieved by the said order, petitioner moved the Court of Sessions. Maintenance was reduced to Rs. 150/- p.m.

(3.) AGGRIEVED by the said judgment of the learned Additional Sessions Judge, present revision petition has been filed.