SHRI KISHAN CHAND Vs. SMT. LEELA DEVI

JUDGEMENT

(1.) THE petitioner challenges the order passed by the learned Presiding Officer, Fast Track Court, Mandi dismissing his revision against the order dated 1.10.2009 passed by the learned Sub Divisional Judicial Magistrate Ist Class, Gohar, District Mandi, granting maintenance to the Respondent.

(2.) THE learned appellate Court while adjudicating holds: