PRAKASH SINGH Vs. INDIRA DEVI

JUDGEMENT

(1.) THIS petition has been filed against the order dated 22.11.2011 whereby the Judicial Magistrate Ist Class, Karsog, has declined to modify the order dated 04.01.2011 passed in Case No. 113 -IV -2009 allowing maintenance in favour of respondent No. 2 Master Rahul. It has been submitted by Learned Counsel for the petitioner that the decree of restitution of conjugal rights has been passed in favour of the petitioner. The respondent No. 1 has been directed to join the company of the petitioner. There is no decree or order of the Court with a direction to respondent No. 2 to join the company of petitioner. The petitioner has failed to provide maintenance to respondent No. 2. There is no merit in the petition which is dismissed.