JASDEEP SINGH SAHNEY Vs. NAVNEET KAUR

JUDGEMENT

(1.) CM No. 20471 -CII of 2013.

(2.) IN this revision petition filed under Article 227 of the Constitution of India, husband -Jasdeep Singh Sahney has assailed order dated 21.08.2013 passed by the matrimonial Court, thereby allowing application filed by respondent -wife Navneet Kaur under Section 24 of the Hindu Marriage Act, 1955 and directing the petitioner -husband to pay Rs. 25,000/ - per month as maintenance pendent elite for the respondent -wife as well as for minor daughter of the parties admittedly residing with the respondent, besides litigation expenses of Rs. 2,500/ -.

(3.) I have carefully considered the matter. The aforesaid contention cannot be accepted. Income tax returns of many businessmen are more concealing than revealing. The income tax returns in such cases are mostly deceptive. Moreover, when matrimonial dispute had arisen between the parties, the petitioner -husband would intentionally understate his income to avoid payment of maintenance to the wife.