DEWAN SINGH KHAIRA Vs. BALBIR KAUR

JUDGEMENT

(1.) The present revision is directed against the order dated 15.09.2017 (Annexure P-14), whereby, an application submitted by the petitioner-defendant for amendment of the reply to the application under Order 33, Rule 1 of Code of Civil Procedure, filed on behalf of the respondent-plaintiff, has been rejected.

(2.) Mr. Amardeep Singh Gill, learned counsel for the petitioner-defendant submitted that the respondent-plaintiff had filed an application under Order 33, Rule 1 Code of Civil Procedure for permission to sue as an indigent person in respect of suit for maintenance to the tune of

(3.) It was alleged that plaintiff was legal wedded wife of the petitioner-defendant as the marriage was solemnized on 15.01971. The respondent had gone to U.K where he solemnized the second marriage. He was drunkard, habitual gambler, thus, failed to provide the maintenance.