JASVIR SINGH Vs. AMANDEEP KAUR

JUDGEMENT

(1.) Feeling aggrieved against the order dated 28.7.2017 (Annexure P-1) passed by the learned trial court granting an amount of Rs. 7,500/- per month as maintenance pendente lite to the minor son of the petitioner, who is living with his mother-respondent, petitioner has approached this court by way of present revision petition under Article 227 of the Constitution of India, for setting aside the impugned order.

(2.) Heard learned counsel for the petitioner.

(3.) During pendency of the petition under Section 9 of the Hindu Marriage Act, 1955 ('the Act' for short), filed by the petitioner-husband, an application under Section 24 of the Act was filed by the respondent-wife for granting maintenance pendente lite. Since the respondent-wife was also found working, an amount of Rs. 7,500/-per month was granted in favour of the minor son only for his maintenance, who is admittedly staying with his mother-respondent. Petitioner-husband is working as Assistant Sub Inspector in Punjab Police and his monthly salary is more than Rs. 50,000/-. Even if the argument raised by the learned counsel for the petitioner is accepted that respondent-wife is also working as a Teacher, still an amount of Rs. 7,500/- per month granted to the minor cannot be said to be on higher side by any stretch of imagination. Having said that, this Court feels no hesitation to conclude that the learned court below committed no error of law, while passing the impugned order and the same deserves to be upheld.