Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Punjab-Haryana High Court

Gurpreet Singh vs Gurwinder Kaur on 7 September, 2015

Author: Kuldip Singh

Bench: Kuldip Singh

            CR No.4106 of 2015                                                       -1-

            103 IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                                 Civil Revision No.4106 of 2015
                                                 Date of Decision: September 07, 2015
            Gurpreet Singh                                        .... Petitioner
                                                 vs.
            Gurwinder Kaur                                        .... Respondent
            CORAM: HON'BLE MR. JUSTICE KULDIP SINGH

            Present:            Mr. Atul Goel, Advocate for
                                Mr. Parvez Chugh, Advocate for the petitioner.

            1.Whether Reporters of Local Newspapers may be allowed to see the
            judgment?
            2. To be referred to the Reporters or not?
            3. Whether the judgment should be reported in the Digest?

            Kuldip Singh J.(Oral)

Impugned in the present revision petition is the order dated 21.05.2015 (Annexure P-5) passed by learned District Judge, Ferozepur, vide which in a petition filed by the respondent-wife under Section 24 of the Hindu Marriage Act, 1955 (in short 'the Act'), `15,000/- per month as maintenance pendente lite were allowed to the wife from the date of filing of the petition filed under Section 24 of the Act till the disposal of the main petition. `15,000/- were also granted on account of litigation expenses.

I have heard learned counsel for the petitioner and have also carefully gone through the case file.

A perusal of the file shows that the lower court has taken into consideration the fact that the husband (petitioner herein) belongs to a family having 30 acres of land. It is not denied that the husband himself is having 6 acres of land.

SARITA RANI 2015.09.10 12:22 I attest to the accuracy and authenticity of this document Chandigarh CR No.4106 of 2015 -2-

In these circumstances, when the findings and facts have been recorded by the lower court, there is no ground to interfere on the quantum of maintenance awarded in the present proceedings. Therefore, the present revision petition stands dismissed.

However, keeping in view the the fact that it is a matrimonial dispute. The lower court is directed to refer the matter to the ADR for making efforts to reconsile the matter between the parties.




                                                           (KULDIP SINGH)
            September 07, 2015                                JUDGE
            sarita




SARITA RANI
2015.09.10 12:22
I attest to the accuracy and
authenticity of this document
Chandigarh