KRISHAN LAL Vs. SUDERSHAN KUMARI

JUDGEMENT

(1.) KRISHAN Lal has filed this revision petition against the order of the learned Additional District Judge, Ambala, dated 31st July, 1974, by which respondents 2 and 3 were allowed a monthly allowance in the sum of Rs. 75/ - each from the petitioner.

(2.) IN order to appreciate the controversy raised before me, the brief facts of this case may be noticed.

(3.) THE petition was contested by the petitioner on various grounds. On the pleadings of the parties, the following issues were framed : -