(1.) (ORAL) Husband-petitioner has filed the present review petition seeking review of the order dated 15.12.2008 passed by this Court (Hon?ble Mr. Justice H.S. Bhalla, as the Lordship then was), whereby petition under Article 227 of the Constitution of India filed by the husband challenging the order dated 12.11.2007 passed by the Civil Judge (Sr. Division), Barnala, thereby granting pendente-lite maintenance to the wife @ Rs.2500/- p.m. in a suit under Section 18 of the Hindu Adoption and Maintenance Act, was dismissed.
(2.) Brief facts of the present case are that wife has filed one civil suit in the Court of learned Civil Judge (Sr. Division), Barnala under Section 18 of the Hindu Adoption and Maintenance Act (for brevity ?the Act?), claiming permanent maintenance from the husband. In a suit, wife has moved one application under Order 38 Rule 5 read with Order 39 Rules 1 and 2 C.P.C. praying to attach the property of the husband, mentioned in the application, or alternatively the husband be restrained from alienating the property by way of sale or mortgage etc. during the pendency of the suit for ensuring claimed maintenance.
(3.) Learned trial Court vide order dated 12.11.2007 has directed the husband/review applicant to pay the pendente-lite maintenance to the wife @ Rs.2500/- p.m. observing therein that charge stand created on the property of the husband pertaining to the payment of pendente-lite maintenance. Order of the learned Civil Judge dated 12.11.2007 was challenged before this Court invoking supervisory jurisdiction of this Court under Article 227 of the Constitution of India in a Civil Revision No.429 of 2008. Revision petition so filed by the husband/review applicant was dismissed by this Court vide order dated 15.12.2008.