DED RAJ Vs. INDIRA

JUDGEMENT

(1.) A suit was filed by Smt. Indira against her husband, the present petitioner for maintenance. She claimed return of her Istri dhan as well as interim maintenance. The application of the wife for interim maintenance was allowed by the learned Civil Judge, (Junior Division), Mohindergarh vide order dated 5.12.1997.

(2.) Aggrieved from the order, the husband has filed the present revision petition impugning the said order.

(3.) There is no dispute to the fact that the parties were married on 15.5.1995 at Village Bhalki Tehsil and District Mohindergarh, according to Hindu rites. For the purpose of consideration of this revision, other averred facts are hardly relevant except according to the wife, her husband is earning nearly 10,000-11,000/- rupees per month from the shop and has also agricultural income. While she is not having any source of income. According to the husband, he was ready to keep the wife.