GURPAL SINGH Vs. NARINDER KAUR

JUDGEMENT

(1.) THIS revision petition is directed against the order of the Additional District Judge, Amritsar directing the petitioner to pay a sum of Rs. 2,000/ - per month as maintenance pendente lite and another sum of Rs. 2,000/ - litigation expenses to his wife Smt. Narinder Kaur respondent.

(2.) IT is not in dispute that the petitioner is running a medical store and he also owns some agricultural land which, according to him he had sold for the purpose of running the medical store. The sale of land by the petitioner as claimed by him is disputed on behalf of the respondent -wife and it is submitted on her behalf that the medical store has been running since the year 1991.

(3.) HAVING heard counsel for the parties and after perusing the order of the trial Court, I am of the view that the amount of maintenance fixed by the trial Court as also the litigation expenses is fair and reasonable in the circumstances of the case. Consequently, I find no ground to interfere in the revision petition which stands dismissed. Petition dismissed.