BALJINDER SINGH @ KAKA Vs. SONPREET KAUR & ANOTHER

JUDGEMENT

(1.) PRESENT revision petition is directed against the order dated 6.3.2013, passed by the District Judge, Bathinda whereby petitioner has been directed to pay maintenance pendente lite @ Rs. 3000/ - per month to wife and Rs. 2000/ - per month to his minor daughter. Learned counsel for the petitioner has assailed the order. According to him, maintenance granted is on the higher side.

(2.) LEARNED counsel for the respondents, however, submits that petitioner is cultivating fifteen acres of land including seven acres of his family. Besides, he is earning handsome amount by selling milk. Thus, maintenance has been rightly granted by the court below.

(3.) IT appears that a petition for dissolution of marriage was instituted by the petitioner before the court of District Judge, Bathinda. During the pendency of petition instant application under section 24 of the Hindu Marriage Act was moved for grant of maintenance pendente lite. After considering rival contentions of the parties, court came to the conclusion that petitioner was liable to pay maintenance @ Rs. 3000/ - per month to respondent No. 1 wife and Rs. 2000/ - per month to the minor daughter i.e. respondent No. 2. I find no legal infirmity with the order. Maintenance granted cannot be said to be on the higher side. There is no ground to interfere in revisional jurisdiction. Dismissed.