AVTAR SINGH Vs. KARAMJIT KAUR

JUDGEMENT

(1.) The present revision petition, filed by the petitioner-husband, is directed against the order dated 20.12.2013 (Annexure P1), passed by the Addl. District & Sessions Judge, Ludhiana, whereby a sum of 8,000.00 per month was awarded to the wife and 2000.00 each, per month, to the two children and litigation expenses of 10,000.00, had also been awarded from the date of the application.

(2.) As per the petition filed under Sec. 13 of the Hindu Marriage Act, 1955 (for short, the 'Act'), the marriage was solemnised at Ludhiana as per Sikh rights and two children, namely, Ekjot Mehmi and Jaskaran Mehmi, were born from the wedlock, who are in the custody of the respondent-wife. The allegations of the petitioner-husband was that the respondent-wife is treating him with cruelty by insulting the elders. He also levelled allegations that she was of suspicious nature and that she had left the company of petitioner since 2006 and was residing separately.

(3.) The respondent-wife filed the application under Sec. 24 of the Act for maintenance pendente lite, taking the plea that the petitioner-husband was , the owner of Green Land Institute, Doraha and New Year Institute of Professional Education at Village Rarra Sahib, which is registered under the Government of Punjab and is earning 4 lacs per month from the said Institutes. He is having a car and a fancy vehicle and a bank balance of 1,79,578.00. He was also President of the Green Land Educational Society and a Press Reporter and therefore the respondent-wife was entitled for 1 lac as maintenance. Jamabandi for the year 2010-11 regarding immovable property, visiting cards and account statements of the AXIS Bank were also placed on record.