MAJOR RAM Vs. GURDEEP KAUR

JUDGEMENT

(1.) The present revision petition is directed against the order dtd. 9/4/2019 passed by learned Additional Sessions Judge, Kapurthala affirming the judgment dtd. 7/9/2018 passed by learned Sub Divisional Judicial Magistrate, Phagwara.

(2.) The facts of the case lies in a narrow compass. The son of the petitioners namely Jagtar Ram was married to Ms. Gurdeep Kaur on 17/2/2012. Thereafter, Jagtar Ram left for abroad but he did not disclose his address to his wife nor provided her maintenance. As such, she moved a petition under Sec. 12(1) of Protection of Women from Domestic Violence Act and for grant of relief under Ss. 18, 19, 20 and 22 of the Act.

(3.) I have heard learned counsel for the petitioners and gone through the record.