Gurpreet Kaur And Another vs Harinder Singh

Shalini Singh Nagpal J

The revision petition impugnes order dated 06.03.2026 of learned Additional Principal Judge, Family Court, Ludhiana in CRM-3839-2025 in case titled Gurpreet Kaur and Another Vs. Harinder Singh.

Learned counsel for the petitioner submits that petitioners filed a petition under Section 125 Cr.P.C. in the Family Court at Ludhiana in the year 2020. Respondent was proceeded against ex-parte in that case and learned Family Court allowed the petition vide order dated 12.09.2025. Petitioner No. 1 was awarded Rs. 30,000/- per month and petitioner No. 2 was awarded Rs. 20,000/- per month, besides litigation expenses of Rs. 11,000/-. The award of maintenance was challanged by the respondent by filing a petition before this Court, which was dismissed as withdrawn with liberty to the respondent to move appropriate application for setting aside the exparte order and exparte judgment.

Learned counsel further submits that pursuant to the order passed by this Court, respondent moved an application for setting aside the exparte order and judgment and learned Additional Principal Judge, Family Court, Ludhiana, allowed the application vide impugned order dated 06.03.2026. He further submits that the case is now fixed for 22.05.2026 for filing reply. Since the matter was old and the petitioners were deprived of maintenance allowance, he restricts his prayer to a direction to learned Family Court to decide the case in a time-bound manner.

The petition under Section 125 Cr.P.C. pertains to the year 2020 and needs to be decided expeditiously. The revision petition is accordingly disposed of with a direction to learned Additional Principal Judge, Family Court, Ludhiana to decide the petition under Section 125 Cr.P.C. within a period of 3 months from today.

Pending miscellaneous applications, if any, stand disposed of.