GHULAM RASOOL AKHOON Vs. AYAT RASOOL

JUDGEMENT

(1.) ORDER dated 6th of July, 2013 passed by learned Additional District Judge, Srinagar is called in question in this petition.

(2.) A civil original suit has been instituted in the court of learned Additional District Judge, Srinagar by the respondents wherein they have prayed for issuance of a decree against the petitioner, directing him to pay Rs. 52,000/= on account of maintenance to the respondents/plaintiffs.

(3.) THE learned trial Judge has rejected both the contentions and dismissed the application of the petitioner and has also exempted the respondents from payment of court fee till the conclusion of the trial. The contention of availing remedy for enhancement under section 489 Cr. P.C has also been rejected by the learned trial Judge.