MANZOOR AHMAD TEELI Vs. GH. QADIR TEELI

JUDGEMENT

(1.) The petitioner has challenged order dtd. 10/3/2022 passed by learned Additional Special Mobile Magistrate Beerwah. The challenge has also been thrown to order dtd. 30/4/2022 passed by learned Additional Sessions Judge (Fast Track Court) Budgam, whereby the order of learned trial Magistrate, passed on 10/3/2022, has been upheld while considering the revision petition against the said order.

(2.) Heard learned counsel for the petitioner and perused the material on record.

(3.) It appears that the respondents, who happen to be the parents of the petitioner, approached the Court of learned trial Magistrate by filing an application under Sec. 125 Cr.P.C seeking maintenance against the petitioner. The learned trial Magistrate after hearing the parties passed the impugned order dtd. 10/3/2022, whereby monthly interim maintenance of Rs.3000.00 has been awarded in favour of respondent No.1 and an amount of Rs.4000.00 has been awarded in favour of respondent No.2.