AMANDIP KAUR Vs. HIMAT SINGH

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioners challenging the order dated 24.11.2009, whereby petitioners were denied maintenance pendente lite and their application filed under Section 24 of the Hindu Marriage Act, was rejected.

(2.) FROM the record, it was found that petitioner No.1-wife was getting unemployment allowance from the British Government and keeping in view the aforesaid fact, petitioner was asked to file an affidavit to the effect that no allowance was paid to the minor daughter i.e.petitioner No.2. In spite of three adjournments, the petitioner has failed to file the aforesaid affidavit. Counsel for the petitioners has very fairly stated that he has no further instructions regarding filing of the affidavit.

(3.) DISMISSED .