KIRANDEEP SINGH Vs. BHUPINDER KAUR AND ANOTHER

JUDGEMENT

(1.) This order of mine shall dispose of two revision petitions. The revision petition bearing No.1907 of 2016 is at the instance of the husband challenging the order awarding maintenance pendente lite @ Rs.15,000.00 per month, during the pendency of the divorce petition moved at his instance and the other one is revision petition bearing No.3371 of 2016 at the instance of the wife seeking enhancement of the same.

(2.) Mr. Arshdeep Singh Brar, learned counsel appearing for the petitioner in C.R. No.1907 of 2016 submits that the marriage between Kirandeep Singh and Bhupinder Kaur was solemnized on 09.09.2011 at Faridkot. From the wedlock, a female child Darshpreet Kaur was born on 25.10.2012 at Faridkot i.e. at her maternal house. The said child was suffering from jaundice and the doctor advised his in-laws to keep the child in the hospital for 10 days in the incubator but they ignored the advice of the doctor. They took the child home and adopted other methods, therefore, the daughter has contracted with the hydrocephalus disease.

(3.) He submits that even an attempt to lodge the FIR was made but it did not yield any result. The petition under Sec. 125 Cr.P.C was also filed but the same was withdrawn. The petitioner-husband was working at Lord Krishna Polytechnic College, Subhanpur as Instructor, Electric Engineering where he used to get monthly salary of Rs. 8000.00 per month, as per the salary certificate (Annexure P-1) but thereafter, owing to the disturbance in family relationship, he had to resign from the work and presently he is earning Rs. 6000.00 per month from typing work. Copy of the income tax return for the year 2014-15, which is Ex.P3.