(1.) This revision petition is directed against the order of the Subordinate Judge, First class, Patti, dated September 11, 1986, whereby maintenance pendente lite has been allowed to the respondent wife at the rate of Rs. 400/- per month.
(2.) The learned counsel for the husband, the petitioner, submitted that the said order is based upon surmises and conjectures. There was nothing to prove that he owned any agricultural land or as to what was his exact income.
(3.) After hearing the learned counsel, I find force in the contention raised on behalf of the petitioner. Even the learned Subordinate Judge has observed in the Judgment under revision as follows :-