Punjab-Haryana High Court
Balbir Singh vs Suman on 27 October, 2010
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision : 27.10.2010
C.R.No.7037 of 2010 (O&M)
Balbir Singh ...Petitioner
Versus
Suman ...Respondent
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
Present : Mr. Parminder Singh, Advocate, for the petitioner.
HEMANT GUPTA, J. (Oral)
Challenge in the present revision petition is to an order passed by the learned trial Court on 19.07.2010, whereby a sum of ` 3000/- per month was determined as maintenance pendente lite and ` 5500/- as litigation expenses.
The learned trial Court has found that the petitioner has transferred his 4 acres of land in favour of his mother vide release deed dated 08.05.2007 and that such transaction is camouflage. Learned trial Court determined ` 80,000/- per annum as the minimum lease money of the said land and consequently, awarded the aforesaid maintenance and litigation expenses.
Therefore, I do not find any patent illegality or irregularity in the findings recorded by the learned trial Court, which may warrant any interference by this Court in exercise of its revisional jurisdiction.
Dismissed.
27.10.2010 (HEMANT GUPTA) Vimal JUDGE