DILBAG SINGH Vs. POONAM

JUDGEMENT

(1.) By way of present revision petition, challenge has been made to the order dtd. 1/6/2012 passed by learned Additional District Judge, Family Court, Hisar (hereinafter to be referred as 'Family Court'), whereby the application of respondents, under Sec. 125 Cr.P.C. seeking maintenance allowance from the petitioner-husband, was allowed.

(2.) Brief facts of the case are that the marriage of petitioner and respondent No. 1-Poonam was solemnized on 30/4/2006 at HUDA Colony, Hisar and out of their wedlock, a baby boy, namely, Hiten (respondent No. 2) was born on 7/6/2008. Due to temperamental differences, a dispute arose between the parties and the respondent-wife left the matrimonial home, which resulted into filing of Petition No. 707-3 of 2009, dtd. 4/7/2009 under Sec. 125 Cr.P.C. Thereafter, on 29/7/2009, the petitioner-husband instituted petition under Sec. 9 of the Hindu Marriage Act seeking restitution of conjugal rights, wherein the respondent-wife made a statement that she does not want to join the company of petitioner and the said petition was ordered to be dismissed as withdrawn vide order dtd. 18/9/2009 passed by learned Additional District Judge, Kaithal. On 29/9/2009, petitioner-husband filed a petition under Sec. 13 of the Hindu Marriage Act, 1955 seeking a decree of divorce by way of dissolution of marriage. Upon notice, respondent-wife appeared and filed written statement denying the allegations contained in the said petition; however, later on, chose not to contest the case further and ultimately on 20/12/2011, respondent-wife was proceeded ex parte. The said petition was allowed vide order dtd. 4/1/2012 passed by learned District Judge, Kaithal and decree of divorce under Sec. 13 of the Hindu Marriage Act was granted in favour of the petitioner dissolving the marriage between the parties on the ground of cruelty. In the petition seeking interim maintenance, learned Family Court vide order dtd. 22/11/2010 ordered for payment of interim allowance @ Rs.2500.00 per month to respondent-wife from the date of filing of the petition and finally vide order dtd. 1/6/2012 granted her maintenance at the rate of Rs.4000.00 per month to respondent-wife and Rs.2000.00 per month to respondent No. 2 (son). Hence, the present petition.

(3.) Learned counsel for the petitioner submits that the learned Family Court below did not consider the fact that the petitioner was not having any regular source of income and his nomination as agent of LIC was cancelled as per Annexure P-1. He further submits that learned Family Court did not consider the decision dtd. 18/9/2009 passed by learned Additional District Judge, Kaithal, in the petition under Sec. 9 of the Hindu Marriage Act for restitution of conjugal rights, filed at the instance of petitioner-husband, whereby respondent-wife made a statement that she does not want to join the company of the petitioner. Moreover, learned Family Court had not considered the judgment dtd. 4/1/2012 (Annexure P-3), whereby the petition under Sec. 13 of the Hindu Marriage Act filed at the instance of petitioner-husband, was decreed in favour of petitioner.