JASBIR SINGH Vs. CHANDAN SINGH VERMA

JUDGEMENT

(1.) The order dated 29.08.2012 passed by learned District Judge,(Family Court), Sonepat against Manjeet Singh and Jasbir Singh ordering them to pay a sum of Rs.1000/- each per month as interim maintenance to Chandan Singh Verma, their father is under challenge from Jasbir Singh, the petitioner, in this revision petition.

(2.) Claiming Chandan Singh Verma to be 62 years old, having no independent source of income and having no moveable or immovable property in his name, he claimed that he was unable to maintain himself and prayed for interim maintenance from his sons Manjeet Singh and Jasbir Singh. Manjeet Singh and Jasbir Singh admitted the relationship between them and the applicant. Denying his having a three-wheeler, Manjeet Singh disputed his income at Rs.15,000/- per month. Claiming himself to be earning Rs.6000/- per month, he had submitted that he was maintaining his wife, children and aged mother out of that amount.

(3.) On the other hand, Jasbir Singh claimed the applicant to have turned out his mother as well as the answering respondent and his brother from his house by the applicant in the year 1987 and that he did not pay even a single penny throughout the life even though the court directed him to pay a sum of Rs.150/- per month each to the respondents. He has further claimed that the applicant is doing job in a press and is earning sufficient amount for maintaining himself. He has also denied owning a three-wheeler in his name or to have been earning Rs.15,000/- per month.