HARJIT SINGH Vs. PAMIL PREET

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction of this Court under Article 227 of the Constitution of India seeking to set aside the orders dated 10.10.2012 and 01.03.2014 passed by the Courts below, fixing maintenance at Rs. 5,000/-- per month w.e.f. the date of filing of the suit.

(2.) Respondent is the daughter of petitioner. She filed an application under Section 20 of the Hindu Adoption and Maintenance Act, 1956 (for shot 'the Act') before the trial Court praying for the award of Rs. 20,000/- per month as maintenance besides her marriage expenses. The date of birth of respondent is 07.07.1982. So on the date of filing the petition before the trial Court on 26.7.2005, the respondent was about 23 years old. But by that time she was unmarried.

(3.) The trial Court framed issues on the basis of pleadings of the parties and they led their respective evidence.