BOHAR SINGH Vs. BALWINDER KAUR

JUDGEMENT

(1.) AFTER hearing learned counsel for the petitioner and going through the averments made in the application for condonation of delay, I am of the view that there was sufficient cause for not filing the revision petition in time. Consequently, the delay in filing the revision is condoned.

(2.) HEARD learned counsel for the parties.

(3.) BALWINDER Kaur had moved an application that interim maintenance should be granted at the rate of Rs. 2,500/- p.m. as the defendant was a rich person who owned about 9.5 acres of land and had been neglecting to maintain her for the last two years. This application was resisted by the husband who denied that he does not own the land as alleged by the wife as also on the ground that under the Act there was no provision according to which interim maintenance could be awarded. The trial Court had not accepted this contention and awarded maintenance as indicated hereinabove which has occasioned the filing of the present revision petition.