RAVI KANT KAPIL Vs. NISH DEVI

JUDGEMENT

(1.) By way of instant petition filed under Art.226 of Constitution of India, challenge has been laid to order dtd. 10/4/2021 passed by National Lok Adalat-cum-Principal Judge, Family Court, Bilaspur, whereby Rs.8,000.00per month has been awarded in favour of the respondents on account of maintenance under S.125 CrPC.

(2.) Precisely, the grouse of the petitioner as is reflected in the proceedings at hand and as argued by learned counsel for the petitioner is that the members of the National Lok Adalat compelled the petitioner to make statement that he is ready to pay Rs.8,000.00 in lump sum to the respondents in addition to the amount awarded by the court of learned Chief Judicial Magistrate, Bilaspur.

(3.) However having carefully perused order dtd. 10/4/2021, this court sees no reason to accept aforesaid submission made on behalf of petitioner because, while passing aforesaid order, court has recorded statement of petitioner, wherein he himself stated that he is ready to pay Rs.8,000.00 in lump sum to the respondents in addition to maintenance amount being already paid by him in other proceedings. Moreover, allegations as have been made in the petition appear to be baseless for the reason that the order impugned in the instant proceedings has been passed in the presence of Presiding Judge, National Lok Adalat i.e. Principal Judge, Family Court and as such, it cannot be said that members of the National Lok Adalat compelled the petitioner herein to give statement as has been taken note herein above.