GURVINDER KAUR Vs. COL. PRITTAM SINGH RANA

JUDGEMENT

(1.) Aggrieved against order dtd. 11/10/2022 passed by learned Sessions Judge, Family Court, Kangra at Dharamshala, District Kangra, Himachal Pradesh, in Cr.M.A. No. 345-D/IV of 2019, the petitioner has approached this Court by way of instant petition.

(2.) Petitioner approached the learned Family Court with an application under Sec. 125 of the Cr.P.C., claiming maintenance from the respondent on the premise that she was legally wedded wife of respondent. Their marriage was solemnised on 20/7/2018 and was further registered on 23/7/2018. Petitioner alleged her neglect at the hands of respondent. As per the petitioner, she did not have any independent source of income and was totally dependent upon the respondent.

(3.) Petitioner also filed an additional application for grant of interim maintenance during the pendency of the petition.