KIRAN BALA Vs. KEWAL KRISHAN

JUDGEMENT

(1.) Kiran Bala petitioner and her daughter Arun Bala filed an application under Section 125 of the Code of Criminal Procedure for fixation of their maintenance amount at the rate of Rs. 600/- i.e. at the rate of Rs. 300/- per month, each. The learned trial Magistrate allowed maintenance to both of them at the rate of Rs. 120/- and Rs. 80/- per month respectively. Kewal Krishan respondent husband of Kiran Bala and father of Arun Bala against whom the maintenance was claimed, filed revision petition in the Court of Sessions.

(2.) Mrs. Harmohinder Kaur Sandhu, Sessions Judge, Sangrur, vide her order dated 6.4.1988 partly accepted the revision and ordered that Kiran Bala wife of Kewal Krishan was not entitled to any maintenance but Arun Bala daughter of Kewal Krishan was rightly granted maintenance. She set aside the order of the learned Magistrate allowing maintenance to Krishan Bala but upheld the same qua Arun Bala.

(3.) Kiran Bala and Arun Bala both of them have come in revision against the order of Mrs. Harmohinder Kaur.