PREETI Vs. JOGINDER SINGH

JUDGEMENT

(1.) This is a revision petition filed by Preeti daughter of S. Joginder Singh directed against the order passed by the learned Sessions Judge, Chandigarh dated 20th October, 1994. By virtue of the impugned order, the learned Sessions Judge, Chandigarh partly allowed the revision petition of respondent Joginder Singh and. reduced monthly maintenance allowance of the petitioner to Rs. 150/- per month.

(2.) Petitioner Preeti is the daughter of the respondent. She has filed a petition under Section 125 Code of Criminal Procedure claiming maintenance. Presently she is staying with her mother. It has been alleged that respondent is having income of Rs. 8000/- to Rs. 10,000/- per month from his cloth merchants business. He is even paying Rs. 4000/- as rent of the shop.

(3.) Respondents claim was that he presently was not doing any business and has no independent source of income. The learned Judicial Magistrate, 1st Class, Chandigarh allowed maintenance to the petitioner at Rs. 350/ - per month during the pendency of the petition under Section 125, Code of Criminal Procedure from the date of the -application i.e. January, 1994. Respondent preferred a revision in the Court of Sessions. The said revision was partly accepted. The ad-interim maintenance was reduced to Rs. 150/- per month.