Punjab-Haryana High Court
Kuldeep Singh vs Gian Kaur on 16 January, 2019
Author: Amit Rawal
Bench: Amit Rawal
CR-1772-2016 (O&M) 1
216
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-1772-2016 (O&M)
Date of decision : 16.01.2019
Kuldeep Singh
... Petitioner
Versus
Gian Kaur
... Respondent
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
Present: Mr. S.S. Walia, Advocate
for the petitioner.
Mr. Arundeep, Advocate for
Mr. R.S. Pandher, Advocate
for the respondent.
****
AMIT RAWAL, J. (ORAL)
Learned counsel for the respondent submitted that main petition filed under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (in short 'the 2007 Act'), has been dismissed in default and therefore, the revision petition against the interim order in those proceedings awarding the maintenance @ `7000/- upon the plaintiff/son, has become infructuous.
Mr. Walia, submits that even otherwise, husband of the respondent is alive and therefore, maintenance could not have been fastened upon him, in the absence of fact that there is no evidence that the husband is dependent upon the plaintiff. Be that as it may, as on today there is no case pending before the authority, therefore, the present revision petition is 1 of 2 ::: Downloaded on - 10-02-2019 00:58:06 ::: CR-1772-2016 (O&M) 2 rendered infructuous and accordingly, the same is disposed of as such.
However, liberty is granted to the petitioner to revive the case, in case of revival of the petition filed under the 2007 Act.
16.01.2019 ( AMIT RAWAL )
Yogesh Sharma
JUDGE
Whether speaking/reasoned Yes/ No
Whether Reportable Yes/ No
2 of 2
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