NEELAM THAKUR AND OTHERS Vs. PRATAP SINGH

JUDGEMENT

(1.) Petitioner No. 1, wife of the respondent and petitioners No. 2 to 4, the off springs of the respondent, had filed an application for grant of maintenance in terms of Sec. 125 of the Code of Criminal Procedure (hereinafter referred to as "CrPC") before the trial Court, was granted vide order, dated 1st Sept., 2004, with a command to the respondent to pay Rs. 12,000/lump sum as maintenance per month, i.e. Rs. 3,000/each.

(2.) The respondent Pratap Singh, feeling aggrieved, questioned the same by way of revision petition before the Additional District Judge, Fast Track Court, Kangra at Dharamshala, was allowed and order of the trial Court was set aside vide order, dated 10th May, 2007. The petitioners have questioned the said order by the medium of the present revision petition.

(3.) The moot question is - whether the second revision petition will lie in view of the provisions of Sec. 397 CrPC? The answer is in negative.