GURCHARAN SINGH Vs. MEENA KUMARI

JUDGEMENT

(1.) THIS petition is filed by the original respondent against whom order for maintenance of children i. e. respondent Nos. 2 and 3 Under Section 125, Cr. P. C. was passed by the learned Chief Judicial Magistrate, Ferozepur. The learned Chief Judicial Magistrate did not grant maintenance to the wife of the petitioner and granted maintenance to respondent Nos. 2 and 3 at the rate of Rs. 200/- per month each.

(2.) I have heard learned Counsel for the parties and perused the record of the case.

(3.) THE argument of learned Counsel for the petitioner is that the petitioner is earning Rs. 1. 200/-per month and he has to maintain his mother and widowed sister and the amount granted for maintenance is very harsh and that he is ready to keep the minor children if the custody of the children is handed over to him. Even if this prayer for handing over the custody of the minor children is and considered by the other side then also he will have to spent not less than Rs. 200/per month each for the maintenance of the minor children and that the orders of the Courts below cannot be said to be harsh.