MONIKA Vs. SITAL SINGH

JUDGEMENT

(1.) THE petitioner through her mother (natural guardian) filed application for grant of maintenance under Section 125 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' ).

(2.) IT was pleaded that the petitioner is a minor daughter of Sital Singh respondent, and, she is residing with her mother. It was further pleaded that the respondent is employed as an Audit Inspector in the Punjab State Land Mortgage Bank, Sector 17, Chandigarh, and is getting a salary of Rs. 2000/- per month. He is also having landed property in his native village. The respondent intentionally neglected and refused to maintain the petitioner, who, is school-going, and, is studying in 8th Class in Government Model High School, Sector 22, Chandigarh. It was prayed that the petitioner be granted maintenance at the rate of Rs. 500/- pet month.

(3.) THE respondent in the written statement admitted the factum of relationship with the petitioner and her mother. It was pleaded that the respondent is willing to keep and maintain the petitioner, but, she is living with her mother at her own will.