GURSEWAK SINGH Vs. MANPREET KAUR

JUDGEMENT

(1.) THIS civil revision petition by the husband in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India impugns the order of 12.2.2014 passed by the District Judge, Shaheed Bhagat Singh Nagar whereby deciding application under Section 24 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) in the main petition under Section 13 of the Act preferred by the husband, interalia maintenance of Rs.6,000/ - per month has been fixed for the respondent -wife as an interim measure.

(2.) HEARING has been provided to the counsel for the petitioner while going through the paper book.

(3.) NEITHER marriage between the parties nor existence of three minor children out of this marriage is questioned. Whereas one mentally retarded child is with the petitioner -husband, rest of the two minor children are with the respondent -wife. The petitioner -husband hitherto was serving in the Border Security Force. He has agricultural land from which also, he has earnings. Claiming the income of husband from all sources to be Rs.50,000/ - per month, including his pension, maintenance amount to the tune of Rs.10,000/ - per month with litigation expenses of Rs.25,000/ - has been claimed in addition to claim of Rs.500/ - as expenses for per hearing for attending court proceedings.