GURMEET KAUR Vs. SIMRANJIT SINGH

JUDGEMENT

(1.) This petition has been filed for setting aside the order dtd. 18/8/2021 (Annexure P-6) passed by the Family Court, Ludhiana, camp at Samrala, in maintenance application under Sec. 125 Cr.P.C. instituted by the petitioners, who are wife and minor daughter of the respondent, wherein wife's application seeking exemption from filing the affidavit of 'assets and liabilities' has been dismissed. Background

(2.) Briefly, the facts apparent on record are:

(3.) The Family Court vide impugned order dtd. 18/8/2021 (Annexure P-6) dismissed the petitioner/wife's application by holding that she could not be exempted from filing the affidavit of her income and assets, since it was on her application only that the respondent/husband was directed to file such an affidavit, and had filed it too. Equity demands that ajje should also file the affidavit disclosing her income and property as per judgment in Jaspreet Singh case (supra). The case was then adjourned to 1/9/2021 for filing a detailed affidavit regarding her sources of income and property, if any, and for clearing the arrears of maintenance by respondent/husband, and thereafter, for conducting his cross-examination. Submissions