PARAMJEET SINGH Vs. JASBIR KAUR

JUDGEMENT

(1.) Petitioner impugns order dated 16.05.2017 whereby interim maintenance has been fixed at the rate of Rs.18,000.00 per month. By order dated 14.11.2017, 50% of the arrears of maintenance were stayed.

(2.) Learned counsel for the petitioner submits that petitioner has been paying maintenance amount at the rate of Rs.18,000.00 per month in terms of the orders of this Court, however, for the months of Jan. and Feb., 2019 payment has not been made.

(3.) He further submits that the petitioner has lost his job on 01.02.2019 and accordingly he has approached the Trial Court for modification of the maintenance awarded.