SIMRAN KAUR @ SHILPA Vs. KANWAR AMANINDER SINGH

JUDGEMENT

(1.) This revision petition is directed against the order of learned Additional Sessions Judge, Chandigarh dated 19.03.2012 whereby the order passed by the Judicial Magistrate Ist Class, Chandigarh dated 11.08.2011 granting interim maintenance of Rs.10,000/- per month to the petitioner was set aside.

(2.) Learned counsel for the petitioner has stated that respondent No.1 is working as Additional Sessions Judge in the State of Uttrakhand and his income has rightly been assessed at Rs.50,000/- approximately in the year 2011 by the trial Court. He further submits that the learned Revisional Court has relied upon the income tax returns of the petitioner for the year 2007-2008 wherein her income was assessed as Rs.1,26,000/- per annum and two entries in her savings bank account Rs.50,000/- and Rs.20,000/- in the year 2007 to come to the conclusion that the petitioner has sufficient income of her own so as to dis-entitle her to claim maintenance from her husband.

(3.) Learned counsel for the respondent states that the petitioner has suppressed her real income and is not entitled to any relief from this Court. In support of his contention, he has stated that the petitioner has not placed on record any document in support of her income. She has independent source of income and as a matter of fact it was the respondent-husband who had furnished the documents including income tax returns of the year 2007 and the two bank entries. Learned counsel has further submitted that the act and conduct of the petitioner in causing cruelty to the respondent has been established in the judgement dated 17.10.2013 of the trial Court whereby the marriage was dissolved. The FAO against the said order is pending adjudication and after hearing the arguments, the final order has been reserved.