HARDAYAL Vs. PARAS RAM

JUDGEMENT

(1.) Heard

(2.) This revision petition is directed against the orders of the learned Sessions Judge, Kullu, dated 28th August, 2000. In order to appreciate the controversy, facts in brief may be noticed thus.

(3.) It appears, Paras Ram, minor, filed an application through her mother Dilli Devi under Section 125 of the Code of Criminal Procedure, for the grant of maintenance of Rs.500/ - per month on the grounds that applicant Paras Ram was illegitimate child of the present petitioner Hardayal, who was conceived who his mother Smt. Dilli Devi was raped by him.