BALBIR SINGH Vs. MAYA

JUDGEMENT

(1.) THE petitioner's apprehension is that if ultimately it is found that Smt. Maya was not the legally wedded wife of the petitioner and Bur Singh is not his son, as alleged by him, then the matintnance paid by him will go waste and he may not be able to recover the same. In the circumstances of the case, it is directed that the trial Court should pass an appropriate order protecting the rights of the petitioner to recover the maintenance paid in case the succeeds in his plea. The trial Court is further directed to expedite the trial and complete the same preferably within six months.