Punjab-Haryana High Court
Gurmeet Singh Pehalwan vs Preeti @ Manpreet Kaur on 2 December, 2009
Author: Sabina
Bench: Sabina
Civil Revision No. 3095 of 2009 (O&M) 1
In the High Court of Punjab and Haryana at Chandigarh
Civil Revision No. 3095 of 2009 (O&M)
Date of decision: 2.12.2009
Gurmeet Singh Pehalwan
......petitioner
Versus
Preeti @ Manpreet Kaur
.......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. S.M.Tripathi, Advocate.
for the petitioner.
None for the respondent.
****
SABINA, J.
Respondent Preeti @ Manpreet Kaur has filed a petition under Section 13 of the Hindu Marriage Act (for short 'the Act') seeking a decree of divorce on the ground of cruelty and desertion. The respondent moved an application under Section 24 of the Act. Vide the impugned order, the said application was allowed. Hence, the present revision petition.
After hearing learned counsel for the petitioner, I am of the opinion that there is no ground for interference by this Court. Civil Revision No. 3095 of 2009 (O&M) 2
Admittedly, the petitioner is a National level wrestler. The petitioner is maintaining two children, whereas, the respondent is maintaining one child. The certificate Annexure P-5, placed on record to the effect that the respondent was earning Rs.5,500/-, per month is dated 30.4.2007.
Learned counsel for the petitioner has shown his inability to produce on record a recent certificate qua the salary of the respondent. In these circumstances, no reliance can be placed on Annexure P-5, which has been issued in the year 2007. The respondent has taken a categoric stand that she was not earning anything. Vide the impugned order, Rs.2,000/- per month have been allowed as maintenance to the respondent. In the facts and circumstances of the present case by the learned Additional District Judge, the said amount cannot be said to be on the higher side in these days of high prices.
Hence, the impugned order does not suffer from any material irregularity and illegality warranting interference by this Court.
Accordingly, this petition is dismissed.
(SABINA) JUDGE December 02, 2009 anita