Punjab-Haryana High Court
Narinder Singh vs Sarabjit Kaur And Another on 3 February, 2020
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 745 of 2020
Date of Decision: 3.2.2020
Narinder Singh
...Petitioner
Vs.
Sarabjit Kaur and another
...Respondents
CORAM:- HON'BLE MR.JUSTICE RAJIV NARAIN RAINA
Present: Mr. Arvind Kashyap, Advocate
for the petitioner.
RAJIV NARAIN RAINA, J. (Oral)
I find no reason to reduce the amount of maintenance of Rs.10,000/- per month awarded by the Family Court in the application under Section 24 of the Hindu Marriage Act, 1955. The petitioner had filed for divorce. He is a Constable in ITBP and from the papers it is noticed that his gross salary is Rs.44,434/- per month and after deductions he is receiving salary of Rs. 40,066/-. This share of the money to be parted to the wife is within the broad range of 1/3rd of the income recommended in judicial precedents for guidance of Courts.
There is no infirmity in the reasoning of the Family Courts for this Court to upset. No ground for interference is made out in the discretionary exercise of jurisdiction by the Family Court by keeping in view the facts and circumstances of this case.
The petition is dismissed.
(RAJIV NARAIN RAINA)
3.2.2020 JUDGE
kv
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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