Himachal Pradesh High Court
Sh. Dinesh vs Smt. Neelam on 28 July, 2016
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
.
Cr.MPMO No.136 of 2016
Decided on : 28.07.2016
Sh. Dinesh ...Petitioner.
Versus
Smt. Neelam ....Respondent
Coram:
of
The Hon'ble Mr. Justice Sanjay Karol, Judge.
Whether approved for reporting? No.1
For the Petitioner
rt : Mr. Vijay Sharma, Advocate.
For the Respondent : Mr. Raj Negi, Advocate.
Sanjay Karol, J. (oral)
The relationship between the petitioner and the respondent is not in dispute. Alleging constructive desertion, respondent-wife filed a petition under the provisions of the Protection for women from Domestic Violence Act. In terms of the impugned order, petitioner who is the husband stands directed to pay a sum of `3,000/- per month as maintenance to his wife. Also, he has been restrained from dispossessing his wife and the daughter from the matrimonial house.
Petitioner is an able bodied person having reasonable income from all sources including the salary which he is getting from his employer by working as salesman in a liquor vendor shop.
Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 20:54:14 :::HCHP 2It is the obligation of the petitioner-husband to maintain his wife and child. The amount determined by the Court below .
cannot be said to be on the higher side. As such, present petition, devoid of merit, is dismissed.
Pending application(s), if any, also stand disposed of.
of
(Sanjay Karol),
July 28, 2016 (KS) Judge.
rt
::: Downloaded on - 15/04/2017 20:54:14 :::HCHP