KAILASH PARSHAD Vs. SUNITA RANI

JUDGEMENT

(1.) KAILASH Parshad has filed the present revision petition challenging the order passed by the Chief Judicial Magistrate, Sirsa. By virtue of the impugned order, the learned trial court awarded compensation of Rs. 150/ - each as interim maintenance to the respondents from the date of the application.

(2.) RESPONDENT No.1 Sunita Rani for herself and as guardian of respondent No.2 filed an application for maintenance under Section 125 Cr. P.C. She had contended that she was earlier married. Her husband died and she married the petitioner. Asserting that petitioner has neglected and refused to maintain her and respondent No.2, petition under Section 125 Cr.P.C. was filed. During the pendency of the same, interim maintenance was claimed.

(3.) PETITIONER in his reply had denied that respondent No. 1 is his wife or that respondent No.2 is his daughter.