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Punjab-Haryana High Court

Pardeep Kumar vs Sonia on 7 May, 2019

Author: Kuldip Singh

Bench: Kuldip Singh

                                106
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                               CR-2966-2019 (O/M)
                                               Date of decision : 7.5.2019

Pardeep Kumar                                         ........ Petitioner (s)

                                  Versus

Smt. Sonia                                            ....... Respondent (s)

CORAM:       HON'BLE MR. JUSTICE KULDIP SINGH

Present:-    Mr. B.S. Sudan, Advocate,
             for petitioner.


             -.-                         -.-

KULDIP SINGH, J. (ORAL)

Petitioner has impugned order dated 11.2.2019 (Annexure-P-1) passed by learned District Judge, Jhajjar, vide which, while disposing of application filed under Section 24 of Hindu Marriage Act, 1955, wife was allowed maintenance at the rate of Rs. 8,000/- per month from the date of filing of application. Rs. 5,000/- were also allowed as one time litigation expenses.

The learned counsel for petitioner contends that maintenance at the rate of Rs. 6,000/- per month was allowed to wife and Rs. 2,000/- per month to minor child in proceedings under Section 125 Cr.P.C., vide order dated 22.5.2018 (Annexure-P-2), passed by learned Additional Principal Judge, Family Court, Rohtak. Therefore, maintenance awarded to wife under Section 125 Cr.P.C. may be adjusted in maintenance awarded in impugned order.

After going through file, I am of view that petitioner is BAMS doctor. He failed to prove that wife is doing job of a teacher, as claimed by him. Therefore, just maintenance has been granted. If petitioner claims for some adjustment in maintenance awarded by impugned 1 of 2 ::: Downloaded on - 13-05-2019 04:53:01 ::: CR-2966-2019 (O/M) -2- orders, he can raise plea before trial Court when order is sought to be enforced and it is for trial Court to decide on same.

Considering that petitioner is BAMS doctor and both parties are educated, a direction is issued to learned District Judge, Jhajjar, that matter should be sent to Mediation Centre, Jhajjar, which shall make efforts of reconciliation between parties. Thus, revision petition is dismissed.




                                               (KULDIP SINGH)
                                                   JUDGE

7.5.2019
sjks



Whether speaking order           :       Yes /        No


Whether reportable               :       Yes /        No




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