RANDEEP SINGH Vs. RUPINDER KAUR

JUDGEMENT

(1.) The above named petitioner has challenged the judgment dtd. 6/1/2011 passed by Judicial Magistrate, 1st Class, Chandigarh vide which the petitioner was directed to pay a sum of Rs.3,000.00 per month as maintenance to the respondent as well as the order of the appellate court dtd. 13/7/2011 vide which the appeal filed by him was dismissed.

(2.) Filtering out unnecessary details, the factual position is as follow : -

(3.) Learned Magistrate awarded maintenance @ Rs.3,000.00 per month vide order dtd. 6/1/2011 which was challenged by filing an appeal before the learned Sessions Judge which has been dismissed vide impugned order dtd. 13/7/2011.