Punjab-Haryana High Court
Naveen Kumar Sharma vs Smt. Poonam Sharma on 15 March, 2013
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No. 1743 of 2013 (O&M)
Date of decision : 15.03.2013
Naveen Kumar Sharma
....Petitioner
V/s
Smt. Poonam Sharma
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Lalit K. Gupta, Advocate for the petitioner.
RAJAN GUPTA J. (ORAL)
Present revision petition is directed against the order passed by District Judge, Yamuna Nagar awarding maintenance pendente lite @ `4,000/- for wife and two children.
Learned counsel has assailed the order. He submits that maintenance granted is on the higher side. Petitioner is merely a labourer and is not in a position to pay such high amount.
Heard.
It appears that petition under section 13 of the Act was instituted by petitioner seeking divorce from respondent-wife. Marriage was soleminized on 10.02.2013 and two children were born out of the wed-lock. Admittedly, both the children are living with the respondent-wife. Under the circumstances, maintenance granted by court below does appear to be on the higher side. No interference in revisional jurisdiction is warranted. Dismissed.
March 15, 2013 (RAJAN GUPTA) Ajay JUDGE