Punjab-Haryana High Court
Narinder Singh Son Of Anoop Singh vs Smt. Kulwant Kaur Alias Kulwinder Kaur ... on 16 August, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.2391 of 2013 (O&M)
Date of decision: 16.08.2013
Narinder Singh son of Anoop Singh, resident of Village Mole Ke,
Tehsil Ajnala, District Amritsar.
....Petitioner.
Versus
Smt. Kulwant Kaur alias Kulwinder Kaur wife of Narinder Singh,
daughter of Mohinder Singh, resident of Village Sadhu Shahwala,
Basti Dandupur, Tehsil and District Ferozepur.
....Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. G.S. Nagra, Advocate,
for the petitioner.
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K.Kannan, J. (Oral)
The revision petition is against the order granting maintenance of `3,000/- to the wife. The petitioner states that although the wife contends that he is owning 7 acres of land, he is not possessed of such an extent. I will not see any reason to intervene in a case where the amount awarded is minimum that is possible for a person for subsistence. The order is maintained and the revision petition is dismissed.
(K.KANNAN) JUDGE 16.08.2013 sanjeev Kumar Sanjeev 2013.08.21 10:28 I attest to the accuracy and integrity of this document chandigarh