GURCHARAN VIR SINGH Vs. RAVNEET KAUR

JUDGEMENT

(1.) Through this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioner has challenged order dtd. 5/11/2018 (Annexure P-11) passed by learned Additional Sessions Judge, Jalandhar whereby the revision filed by the respondent against the order dtd. 16/1/2017 (Annexure P-9) passed by learned Judicial Magistrate, 1st Class, Jalandhar was allowed.

(2.) This is a legal battle between the father and his daughter who has been awarded maintenance @ Rs.8,000.00 per month from the date of filing the petition. Earlier the petitioner also challenged the order of the learned Magistrate vide which the respondent daughter was awarded interim maintenance @ Rs.3500.00 per month. Said order was challenged before the first revisional court and before this Court by filing CRM-M- 26072-2013. However, said petition was dismissed vide order dtd. 11/12/2014.

(3.) I have heard learned counsel for the petitioner and gone through the material available on record.