HARINDER DEWAN Vs. RAVI DEWAN

JUDGEMENT

(1.) IA No.4537/2012

(2.) In the suit, the following preliminary decree was passed which recorded on 10.10.2011 that :

(3.) The Plaintiff submits that the Defendant has failed to make any payments to her with respect to her share of the rental income apropos the suit property, i.e., H. No. 670, Ajit Singh Nagar Mohali Phase-II, Punjab. The Plaintiff further submits that the Defendant has showcased very low rental income and very high expenditure for the upkeep and maintenance of the suit property.