GURMEET SINGH PEHALWAN Vs. PREETI @ MANPREET KAUR

JUDGEMENT

(1.) Respondent Preeti @ Manpreet Kaur has filed a petition under Section 13 of the Hindu Marriage Act (for short 'the Act') seeking a decree of divorce on the ground of cruelty and desertion. The respondent moved an application under Section 24 of the Act. Vide the impugned order, the said application was allowed. Hence, the present revision petition.

(2.) After hearing learned counsel for the petitioner, I am of the opinion that there is no ground for interference by this Court. Admittedly, the petitioner is a National level wrestler. The petitioner is maintaining two children, whereas, the respondent is maintaining one child. The certificate Annexure P-5, placed on record to the effect that the respondent was earning Rs.5,500/-, per month is dated 30.4.2007.

(3.) Learned counsel for the petitioner has shown his inability to produce on record a recent certificate qua the salary of the respondent. In these circumstances, no reliance can be placed on Annexure P-5, which has been issued in the year 2007. The respondent has taken a categoric stand that she was not earning anything. Vide the impugned order, Rs.2,000/- per month have been allowed as maintenance to the respondent. In the facts and circumstances of the present case by the learned Additional District Judge, the said amount cannot be said to be on the higher side in these days of high prices.