KULDEEP Vs. KARTIK

JUDGEMENT

(1.) By way of instant petition, petitioner has assailed order dtd. 7/3/2020, passed by learned Principal Judge Family Court, Chamba, District Chamba, H.P. in Petition No. 94 of 2019, whereby petitioner herein has been directed to pay maintenance @ Rs.2,500.00 per month to the respondent herein from the date of filing of the petition i.e. 31/3/2016.

(2.) Respondent sought maintenance from the petitioner claiming himself to be his son. It was alleged that respondent was born out of relationship that, once, existed between the petitioner and mother of the respondent.

(3.) Petitioner denied the allegations. He denied himself to be the father of the respondent. He even denied his relationship with the mother of the respondent.