Punjab-Haryana High Court
Gurpreet Singh vs Sunita Rani on 22 February, 2011
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
Civil Revision No.1234 of 2011(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Civil Revision No.1234 of 2011(O&M)
Date of Decision: February 22, 2011
Gurpreet Singh
.....Petitioner
v.\
Sunita Rani
.....Respondent
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.Arun Jindal, Advocate
for the petitioner.
......
RAM CHAND GUPTA, J.(Oral)
C.M.No.5046-CII of 2011 Application is allowed subject to all just objections.
Civil Revision No.1234 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 20.1.2011, Annexure P6, passed by learned Additional District Judge, Patiala, vide which application filed by respondent-wife under Section 24 of the Hindu Marriage Act (hereinafter to be referred as the `Act') for maintenance pendente lite has been allowed during pendency of petition under Section 13 of the Act filed by petitioner and he was directed to pay Rs.3,000/- per month as maintenance pendente lite besides Rs.2,000/- as litigation expenses.
I have heard learned counsel for the petitioner and have gone through the whole record carefully including the impugned order passed by learned Additional District Judge, Patiala.
Facts relevant for the decision of present revision petition are that marriage between the parties was solemnised on 27.1.2008. As per the case of respondent-wife, she was turned out of the house without any cause after treating her with cruelty and she is having no source of income to maintain herself, whereas petitioner belongs to agriculturist family and he Civil Revision No.1234 of 2011(O&M) -2- is also engaged in business of selling milk.
Though petitioner has denied that he does not own any agricultural land, however, admitted facts are that his father owns agricultural land. He is living in a joint family with his father. He is the only son. Even if it is taken that father of petitioner owns only 4 acres of land, as has been argued by learned counsel for the petitioner, however, he is having capacity to do agricultural work as well as can sell milk. He is an able bodied person. Hence, his plea has been rightly rejected by learned appellate Court that he is not doing any work and he is not having any income and that he is dependent upon his father. An able bodied person, after contracting marriage, cannot be permitted to take the plea that he is dependent upon his father and having no work to do.
In these days of high prices, ad interim maintenance @ Rs.3,000/- as granted by learned Additional District Judge, Fast Track Court, Patiala, cannot be said to be on higher side. It would be very difficult for respondent-wife to make both ends meet with this meager sum of Rs.3,000/- per month as maintenance pendente lite There is no merit in the present revision petition. The same is, hereby, dismissed.
However, it has been stated by learned counsel for the petitioner that petitioner is also paying Rs.800/- per month as interim maintenance in proceedings under Section 125 Cr.P.C.
Hence, if any, amount has been received by respondent-wife in proceedings under Section 125 Cr.P.C., for the period for which interim maintenance has been granted by learned trial Court vide impugned order, the same shall be adjusted.
22.2.2011 (Ram Chand Gupta) meenu Judge