ABDUL HAMID Vs. SAHIBDIN ALIAS SAJAD

JUDGEMENT

(1.) ORDER :- Two legal propositions are going to be answered in this petition :-

(2.) Sahibdin alias Sajad minor Son of Abdul Hamid and Mst. Sahib Bano minor daughter of Abdul Hamid filed a petition under Section 127, Cr.P.C., in the Court of Sub-Divisional Judicial Magistrate, Malerkotla, for the enhancement of the maintenance. Smt. Amanat mother of the present respondents (Sahibdin and Mst. Sahib Bano, minors) was married with Abdul Hamid, petitioner of this case, and out of this wedlock Sahibdin and Sahib Bano were born. However, the relations between Smt. Amanat and Abdul Hamid became strained and they were divorced. Sahib Din and Sahib Bano filed a petition under Section 125, Cr.P.C., for the grant of maintenance, which was allowed on 7th March, 1983 and the Court allowed the maintenance at the rate of Rs. 100/- per month

(3.) I have heard Shri Arihant Jain, Advocate, appearing on behalf of the petitioner, and Shri S.S. Salar, Advocate, appearing on behalf of the respondents, and with their assistance have gone through the record of this case.