SURENDRA PAL SINGH S/O LATE SHRI CHANDRABHAN PAL R/O VILLAGE JAMALPUR KALAN HARDWAR, DISTRICT HARDWAR Vs. SMT SUDESH KUMARI PAL W/O SURENDRA PAL SINGH R/O TEHSIL RISHIKESH DISTRICT DEHRADUN

JUDGEMENT

(1.) HEARD .

(2.) THIS revision is directed against the order dated 15.12.2010, passed by Additional Sessions Judge, Rishikesh, in Misc. Case No. 50 of 2009, whereby said court has directed the revisionist (husband) to pay maintenance at the rate of Rs. 2,000/ -per month to his wife Sudesh Kumari Pal (respondent).

(3.) THE revisionist opposed the application and filed the written statement. However, he admitted his marriage with the respondent, and did not deny that he is a driver. However, rest of the pleas were denied by him, and it is pleaded that the respondent is mentally sick. It is also stated that the revisionist earns only Rs. 2,200/ - per month.