MEERA SINGH Vs. SANDEEP KUMAR SINGH

JUDGEMENT

(1.) Short counter affidavit filed today is taken on record.

(2.) Having perused the short counter affidavit filed today by the respondent-husband, it is evident that the respondent is a man of well means. Though it is disclosed in para 27' of the affidavit that the annual income of the respondent-husband is not more than Rs.2,26,800.00 out of agricultural operations but it is admitted that the respondent-husband has taken a housing loan of Rs.20.00 lacs and odd from the State Bank of India in the year 2019 and is making payment of monthly instalment of Rs.19,866.00 from the year 2019 onwards.

(3.) It is also stated that in the PPF (Public Provident Fund) account, the balance as on 3/8/2022 is only Rs.2,99,730.00. As per the statement in para 27', the agricultural annual income for the year 2022-23 was disclosed as Rs.2,26,800.00 and the income from other sources as Rs.70,450.00per annum. However, it is not disclosed as to what is the other source of income of the respondent-husband.