REGENT COMPUTRONICS PVT. LTD.

GURDIAL KAUR Appellant

V/S

JANG SINGH Respondents

Referred Judgements :-

BUDHU RAM V. KHEM DEVI [REFERRED TO]
SHAM SINGH V. HAKAM DEVI [REFERRED TO]
IN RE: TARALAKSHMI MANUPRASAD [REFERRED TO]
TEK CHAND PARTABRAI V. KALAWARITIBAI TEKCHAND [REFERRED TO]
MT. HAKIM DEVI V. SHAM SINGH [REFERRED TO]
PAL SINGH V. MT. NIHAL KAUR [REFERRED TO]
KOCHU KRISHNAN ASAN V. RAJAN [REFERRED TO]
KRISHNAPPA CHETTIAR V. SIVAGARNI ACHI [REFERRED TO]
ALIRANI VALI V. GOVIND POLA [REFERRED TO]
PUNN DEB VS. BISHNULI [REFERRED TO]
BALAK RAM VS. PADI [REFERRED TO]
RAM SARAN DAS VS. MTRAM PIARI [REFERRED TO]
NETRAM ASARAM VS. MTRAJJU BAI [REFERRED TO]
SARASWATI DEBI VS. NARAYAN DAS CHATTERJEE [REFERRED TO]

JUDGEMENT

(1.) THIS is a revision-petition by Shrimati Gurdial Kaur directed against the order, dated 6-7-1956, of the Magistrate 1st Class (A) Sangrur, dismissing her application under Section 488 cr. P. C. for maintenance against her husband, Jang Singh. It arises out of the following facts:

(2.) ON 27-4-2006 Bk. , Gurdial Kaur made an application under Section 488 Cr. P. C. for maintenance against her husband, Jang Singh in the court of Magistrate 1st Class Sangrur.

(3.) DURING the pendency of the application, on 14-8-19-2006, a compromise was arrived at between the parties, according to which the non-applicant agreed to pay a cash allowance of Rs. 5/- p. m. and five maunds of wheat, three maunds of gram on Nimani and four maunds of maize on Lohri every year to the petitioner, It was further stipulated that in case of default, the husband would be liable to pay Rs. 180/- p. m. consisting of Rs. 60/- cash allowance and Rs. 120/- as the price of the promised grain to the petitioner. The Magistrate, however, passed an order in terms of this compromise.

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GURDIAL KAUR Vs. JANG SINGH

Referred Judgements :-

JUDGEMENT

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