SANTOKH SINGH LOCHAM Vs. AMARJIT KAUR AND OTHERS

JUDGEMENT

(1.) This husband's revision is directed against the order dated June 01 st , 2011, passed by Civil Judge (Junior Division), Kharar, whereby, wife and two children, viz, respondents No.1 to 3, respectively were awarded maintenance pendente-lite @ Rs.10,000/-, each, per month on an application filed by them in a petition under the Hindu Adoptions and Maintenance Act, 1956.

(2.) A few undisputed facts are that marriage between the petitioner and Amarjit Kaur respondent No.1 was solemnised on May 09 th , 1992. After the marriage, they resided in United States of America. Out of the wedlock, two sons, viz. respondents No.2 and 3 were born in USA. At present, the petitioner is residing in USA, while the wife and the children are residing in India since 1997. 3. Learned counsel for the petitioner has submitted that vide

(3.) Tax Return Transcript (Annexure P13) and U.S.Individual Income Tax Return (Annexure P14) for the years 2009 and 2010, the petitioner has been working as Car Service Driver and his annual earning is 10,809 and 11,027 US dollars, respectively. He is supporting his aged mother and brother, who are residing in India.