ABHEY SINGH AND OTHERS Vs. SHARMILA

JUDGEMENT

(1.) PRESENT revision petition has been filed against the order dated 12.3.2013, passed by the JMIC, Jhajjar, whereby the custody of minor child was handed over to the complainant wife and further a sum of Rs. 25,00/ - per month was granted as interim maintenance to the complainant and the order dated 3.6.2013, passed by Additional Sessions Judge, Jhajjar, whereby the appeal filed against the petitioners -appellants was also dismissed. Learned counsel for the petitioner does not want to press the prayer qua reduction of the maintenance awarded by the JMIC. He further contends that the child is in the custody of the petitioners, who are enough resources to raise the child. He mainly assailed the findings of handing over the custody of the minor child to the complainant.

(2.) HEARD .