GURDIP KAUR Vs. PRITAM SINGH

JUDGEMENT

(1.) COUNSEL for the husband had paid Rs 800/ - to Miss Ritu Bahri, counsel for the wife towards the balance maintenance amount due to the wife.

(2.) AFTER hearing the counsel for the parties and on perusal of the record, I am of the view there is no scope for interference in this appeal filed by the wife against judgment and decree of the Court below granting judicial separation.

(3.) THE wife contested the petition and pleaded that about 11/2 years after the marriage, she was turned out of the house and put the blame on the husband and pleaded that divorce petition was counter blast to her application for grant of maintenance under Section 125 Cr.P.C.