RITU SINGAL & ORS Vs. OJASWI SINGAL

JUDGEMENT

(1.) The instant revision petition has been filed by the petitioners to challenge the legality and correctness of an order dated 31.03.2014 whereby interim maintenance @ Rs. 4,000/- in all was granted to them in the proceedings under Section 125 Cr.P.C. Revision petition is contested by the respondent. I have heard the learned counsel for the petitioners; the respondent opted to address arguments in person.

(2.) In the petition under Section 125 Cr.P.C., the petitioner No.1 averred the total income of the respondent from all sources to be about Rs. 4,00,000/- per month. The respondent while denying it stated that as per the Income Tax Returns filed by him, the income was not more than Rs. 10,000/- per month.

(3.) Admitted position is that the respondent is a qualified Chartered Accountant and is enrolled with ICAI. In the written statement he was evasive to disclose his specific income. In additional affidavit dated 11.02.2013, he disclosed that he was one of the partners in M/s.P.Chopra and Company, Hisar and was doing his professional work under the name of the aforesaid firm at Hisar. As per Income Tax Return for the assessment year 2012 2013, his professional income was Rs. 1,14,135/- per annum. The income reflected by the respondent in the Income Tax Returns cannot be taken on its face value. Strange enough, the income has decreased continuously when in 2010 / 2011 in the Income Tax Returns for the assessment year 2010 2011, the total income reflected was Rs. 1,52,934/-. The respondent has not given any valid reasons for decrease in income. It has come on record that the respondent has income from profession; income from M/s.P.Chopra and Company; income from other sources i.e. interest, salary, dividend income, etc. As per the Expenditure Account for the year ending on 31.03.2012 of M/s. P.Chopra and Company, Hisar, the total income has been shown to be Rs. 92,245/-. However, exorbitant expenses are shown to have been incurred. It is not expected that an individual having four bank accounts in different banks would earn only Rs. 10,000/- per month. The respondent has all the facilities available in his office and he deals in trading of shares as well. He has shown Rs. 30,000/- as interest received from one Dr.Hukum Chand Popli in the Income Tax Returns for the year 2011 2012.