PARVINDER SINGH Vs. JASTIM

JUDGEMENT

(1.) This order of mine shall dispose of two revision petitions bearing Nos.3291 and 3668 of 2015, filed by the husband and wife. One for the reduction of the maintenance pendente lite expenses and another for enhancement.

(2.) In support of Civil Revision No.3291 of 2015, Mr. Anil Kshetarpal, Senior Advocate assisted by Mr. Maninder S. Saini, Advocate has raised the following submissions:-

(3.) He further submits that wife is not working anywhere and is only home maker and taking care of minor child Ishrat aged 08 years.