Punjab-Haryana High Court
Sandeep Kumar Bansal vs Suman on 4 March, 2013
Author: Rajan Gupta
Bench: Rajan Gupta
C.R. No.415 of 2013 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
Civil Revision No.415 of 2013 (O&M)
Date of decision: 4.3.2013
Sandeep Kumar Bansal ...Petitioner
Versus
Suman ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Sanjiv Gupta, Advocate for the petitioner. Rajan Gupta, J.(oral) This revision is directed against the order dated 5.11.2012, passed by Additional District Judge, Sirsa awarding maintenance @ Rs.3000/- per month to the wife and litigation expenses of Rs.2200/-.
Learned counsel has assailed the order. He submits that maintenance granted is on the higher side as respondent wife is also working.
I have heard learned counsel for the petitioner and given careful thought to the facts of the case.
Marriage between the petitioner and respondent was solemnized on 9.10.2009. Out of the wedlock one female child was born on 1.9.2010. The child is living with the respondent wife. Petitioner is stated to be running a medical store in the name and style of Bansal Homeopathic Store. Respondent-wife claims that he is earning about Rs.25,000/- per month.
C.R. No.415 of 2013 2
Without going into the merits of rival claim, I am of the considered view that no interference is required in the order granting maintenance of Rs.3000/- to the wife.
Dismissed.
(RAJAN GUPTA) JUDGE 4.3.2013 'rajpal'