BALWINDER SINGH Vs. PARAMJIT KAUR

JUDGEMENT

(1.) Petitioner/husband has filed the present revision petition under Article 227 of the Constitution of India challenging the order dated 27.10.2010(P1) passed by learned Additional District Judge, Ludhiana, whereby application under Section 2 of the Hindu Marriage Act, moved by the Respondent wife was allowed and she was granted Rs. 2000/-p.m., as maintenance pendente lite besides payment of Rs. 3000/-as litigation expenses.

(2.) The sole contention raised by the learned Counsel for the Petitioner/husband is that due to sciatic pain, the Petitioner husband is unable to do any work and he himself is dependent upon his children.

(3.) After hearing the learned Counsel, I find no merit in the plea raised on behalf of the Petitioner.