Rajasthan High Court - Jaipur
Dilip Singh Son Of Late Shri Jeewan Singh vs Smt Sakuntala Chouhan Wife Of Shri Dilip ... on 19 July, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 6126/2019
Dilip Singh Son Of Late Shri Jeewan Singh, Aged About 33 Years,
By Caste Rawat, Resident Of Amri Ka Badiya, Beawar, District
Ajmer (Rajasthan), At Present Serving Police, Police Station
Javad, District Neemach (Madhya Pradesh)
----Petitioner
Versus
Smt Sakuntala Chouhan Wife Of Shri Dilip Singh Daughter Of
Shri Nain Singh, Aged About 31 Years, By Caste Rawat, Resident
Of Behind Temple Of Santoshi Mata, Suresh Nagar, Colony,
Bijaynagar Road, Beawar District Ajmer (Rajasthan)
----Respondent
For Petitioner(s) : Mr. Pankaj Sharma
For Respondent(s) :
HON'BLE MR. JUSTICE G R MOOLCHANDANI
Order
19/07/2019
This S.B. Civil writ petition has been preferred under Article 227 of the Constitution assailing the order passed by court below under Section 24 of Hindu Marriage Act.
The main thrust of the contention raised is that the court below has not appreciated the income certificate though the same was filed pursuant to the orders of the court, referring to the two order-sheets, it has been contended that the said certificate was filed, despite the court below has observed that no salary certificate was filed, which is not correct and the order passed under Section 24 of Hindu Marriage Act for grant of maintenance, is not sustainable.
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(2 of 2) [CW-6126/2019]
Heard and perused the record and gone through the
material thoroughly.
The court below, while passing the order dated
17.11.2018, pertaining to grant of maintenance, has passed the following order:-
vizkFkhZ }kjk bl izØe ij izLrqr vU; rdksZa ds lEcU/k esa dksbZ jk; dk;e ugha dh tk ldrh gSA ewy izdj.k lk{; izkFkhZ ds izØe ij gS vkSj ewy izdj.k esa mHk; i{k dh lk{; vkus ds i'pkr~ gh bl ckcr dksbZ vafre jk; dk;e dh tk;sxhA U;k;ky; }kjk fnukad 26-8-18 dks nksuksa i{kksa dks ,d ekg dh vof/k esa vius&vius cSad [kkrs dk xr 3 o"kZ dk fjdkWMZ@LVsVesUV ,oa viuh ekfld vk; rFkk py vpy laifÙk dk fooj.k 'kiFk ij U;k;ky; esa is'k djus ds funsZ'k fn;s Fks] ftl ij vkxkeh is'kh 17-7-
18 o 18-8-18 dks nksuksa i{kksa us vk; dk fooj.k is'k djus gsrq le; pkgkA fnukad 28-9-18 dks izkfFkZ;k us vius cSad LVsVesUV dh izfr U;k;ky; ds le{k izLrqr dh ftlds voyksdu ls mlds [kkrs esa 16565@& #i;s vkSj dksbZ fu;fer vk; ugha gksuk izdV gksrk gSA vizkFkhZ us vkt Hkh viuh vk; ds laca/k esa dksbZ fooj.k U;k;ky; ds le{k izLrqr ugha fd;k gSA vr% bl izØe ij izkfFkZ;k dk izkFkZuk i= Lohdkj dj mHk; i{k dh lkekftd ,oa vkfFkZd Lrj rFkk izkfFkZ;k o ml ij iq= ds Hkj.k iks"k.k dk nkf;Ro gksus ds rF;ksa dks ns[krs gq, ,oa izkfFkZ;k }kjk l'kiFk vizkFkhZ dh ekfld vk; 25 gtkj #i;s crk;s tkus ds rF;ksa ds izdk'k esa vkns'k fn;k tkrk gS fd vizkFkhZ izkFkZuk i= izLrqr djus dh fnukad ls ewy izdj.k ds fuLrkj.k rd izR;sd ekg #i;s 10 gtkj] okndkyhu Hkj.k iks"k.k gsrq ,oa #i;s 11 gtkj ,d eq'r okn [kpZ ds isVs rFkk izkfFkZ;k ds O;fDrxr :i ls rkjh[k is'kh ij mifLFkr gksus ij izR;sd is'kh ds 500@& #i;s vnk djsxkA ;fn izkfFkZ;k vU; fdlh izdj.k esa vizkFkhZ ls Hkj.k iks"k.k dh jkf'k izkIr dj jgh gS rks og jkf'k bl jkf'k esa ls lek;kstu ;ksX; gksxhA vizkfFkZ;k vius cSad [kkrk la[;k ls vizkFkhZ dks lwfpr djrs gq, lwpuk dh izfr U;k;ky; dks is'k djsA i=koyh rnuqlkj QSly 'kqekj gksdj layXu ewy i=koyh jgsA Perusal of the order-sheet dated 18.08.2018 indicates that certain documents were filed, likewise facsimile of memo of list of the documents discloses that bank statements of last three years were filed, bank statements simply relates to statements of transaction and it cannot be derived from facsimile of memo of the list of documents that said bank statements were pertaining to salary. It is an admitted say that set off is granted in context of the maintenance amount payable under Section 125 of Cr.P.C.
Considering the aforesaid, there appears no reason to interfere with findings of the learned court below, so the writ petition is dismissed at the very threshold.
(G R MOOLCHANDANI),J .db/-42 (Downloaded on 01/09/2019 at 08:11:25 PM) Powered by TCPDF (www.tcpdf.org)