AVTAR KAUR Vs. KIRPAL SINGH

JUDGEMENT

(1.) THIS petition has been filed by Avtar Kaur against the order of the Additional Sessions Judge, Jalandhar, dated March 1, 1986, whereby the order passed by the Judicial Magistrate, Ist Class, Nawan Shahar, on February 20, 1985, granting maintenance to her against her husband Kirpal Singh, was set aside.

(2.) THE petitioner had applied under Section 125 of the Code of Criminal Procedure, for grant of maintenance against her husband Kirpal Singh respondent. The trial Magistrate allowed her application and directed the respondent to pay Rs. 200/- per month to her. The respondent's revision petition against this order was accepted by the learned Additional Sessions Judge, Jalandhar, holding that the petitioner had failed to prove that the respondent had neglected or refused to maintain her.

(3.) FOR aforesaid reasoning, I discern no infirmity in the impugned order of the learned Additional Sessions Judge, Jalandhar, and therefore, dismiss this revision petition. Petition dismissed.