GAJJAN SINGH Vs. SIMERDEEP KAUR

JUDGEMENT

(1.) Challenge in the present revision petition is to an order passed by the learned trial Court on 14.08.2010, whereby Rs. 2000/-was awarded as interim maintenance in the proceedings under the Hindu Adoption and Maintenance Act, 1956.

(2.) The learned trial Court has found that the Petitioner is owner in possession of 1/3rd share of land measuring 27 Bighas 18 Biswas and is also keeping buffaloes, therefore, awarded Rs. 2000/-per month as ad interim maintenance.

(3.) Learned Counsel for the Petitioner has vehemently argued that the amount of maintenance is highly excessive, as the Petitioner is not possessed of sufficient means. The learned trial Court has examined the means of income of the Petitioner and that of the Respondent and returned a finding that the Petitioner is possessed of sufficient means of income and consequently, awarded ad interim maintenance of Rs. 2000/-per month. Such amount of maintenance cannot be said to be illegal, unwarranted or untenable.