HAJUR SINGH Vs. SMT. SARANJEET KAUR

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 26.5.2010 which has been passed on an application filed under Section 12(1) of the Protection of Women from Domestic Violence Act, 2005. An interim maintenance has been granted by the trial Court which has been affirmed by the Additional Sessions Judge, Fatehabad. The Judicial Magistrate has directed that the revisionist Saranjeet Kaur and her three daughters should be paid a sum of Rs. 1,000/ - per month each as interim maintenance. A sum of Rs. 1500/ - per month towards rent charges of the premises has been allowed.

(2.) MS . Monisha Lamba, learned Counsel for the Petitioner, has argued that the payment of Rs. 1500/ - per month as rent is excessive and the Petitioner is not earning enough to pay Rs. 5500/ - per month as interim maintenance.

(3.) CRIMINAL Miscellaneous is dismissed.