MANGAL SINGH Vs. GURMIT KAUR

JUDGEMENT

(1.) THE present revision petition had been listed on four occasions, but none appeared for the petitioner-Mangal Singh. There is no reasonable ground to adjourn the case. In these circumstances, I do not find any advantage to hear the petitioner's counsel.

(2.) THE dispute pertains to the maintenance for the respondents, having been enhanced by the learned Additional Sessions Judge, Jalandhar, vide judgment dated 1st June, 1992. Gurmit Kaur, respondent No. 1, was married to the petitioner. Out of this wedlock they have five children. The marriage between the parties had been solemnised in the year 1957. Gurmit Kaur and her children had to file a petition under Section 125, Cr.P.C. The Judicial Magistrate Ist Class, Jalandhar, awarded Rs. 200/- p.m. as maintenance to respondent No. 1.

(3.) THE basic plea as is apparent from the grounds of revision is against the enhancement of maintenance to respondent Nos. 1 and 2.