BAHADUR SINGH Vs. SURINDER PAL KAUR

JUDGEMENT

(1.) This order shall dispose of CRM M-43900-2015, filed by Bahadur Singh for quashing of the impugned order dated 24.09.2015, passed by the learned District Judge, Family Court, Barnala and the CRM-

(2.) M-7064-2016, filed by Surinderpal Kaur and another, for amendment/modifying the aforesaid order.

(3.) Undisputedly, Bahadur Singh was married with Smt. Surinderpal Kaur and from this wedlock, one boy namely Avitarangdeep Singh was born, who is staying with his mother. Smt. Surinderpal Kaur and her son filed an application under Section 125 Cr.P.C. for maintenance on 08.09.1997 which was disposed of vide order dated 24.04.1998 granting maintenance at the rate of Rs.500/- per month each to both Surinderpal Kaur and her son Avitarandeep. Thereafter they filed an application under Section 127 Cr.P.C. on 21.02.2005 asserting that Bahadur Singh-husband is earning Rs.15,000/- per month. Apart from it, he has agriculture land and house. The said application was also disposed of vide order dated 17.10.2007, passed by the learned Judicial Magistrate Ist Class, Barnala, vide which the maintenance awarded to Surinderpal Kaur was enhanced to Rs.1200/- per month and the maintenance awarded to her son was enhanced to Rs.800/- per month. Thereafter, they again filed an application under Section 127 Cr.P.C. for enhancement on 17.02.2010 asserting that Bahadur Singh-husband is a teacher and is earning more than Rs.25,000/- per month. The said application was also disposed of vide order dated 29.01.2014, passed by the learned Addl. Chief Judicial Magistrate Barana, granting maintenance at the rate of Rs.2500/- per month (Rs.1500/- to Surinderpal Kaur-wife and Rs.1,000/- to her son) from the date of application.