JASWANT SINGH Vs. SUKHJIT KAUR

JUDGEMENT

(1.) THIS revision-petition, is directed, against the Order, dated 10.12.04, rendered by the Court of Addl. District Judge, Amritsar, vide which, it accepted the application, under Section 24 of the Hindu Marriage Act, which was filed by Sukhjit Kaur, respondent.

(2.) THE facts, in brief, are that Sukhjit Kaur claimed that she was married to Jaswant Singh, on 13.12.83, at Village Shikar Machhian, District Gurdaspur, according to Sikh religious rites, and a female child, was born, from the wedlock, who was in her custody. It was stated that she was not having any source of income nor did she have movable or immovable property, and, was dependent upon her parents. It was further stated that is handicapped lady, and her right arm, stood broken. It was further stated that her daughters was studying in 10th grade. It was further stated that Jaswant Singh, being a man of means, and serving in the Punjab Cooperative Department, as Inspector, was drawing Rs. 15,000/- per month as salary, and owns 20 acres of land, where from he gets sufficient income. Accordingly, a prayer was made that maintenance pendente-lite and litigation expenses be granted.

(3.) AFTER hearing the Counsel for the parties, and, on going through the documents on record, the trial Court, accepted the application under Section 24 of the Hindu Marriage Act, filed by Sukhjit Kaur.