IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.828 of 2016 Date of Decision: 17.07.2017
Harpreet Singh ......Petitioner Versus
Harmeet Kaur ... Respondent
CORAM:-HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present:Mr. H.S. Jalal, Advocate for the petitioner.
Mr. Gurinder Singh Lalli, Advocate for the respondent.
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RAJ MOHAN SINGH, J.(ORAL)
Petitioner has filed this revision petition against the order dated 16.11.2015 passed by Additional District Judge, Ludhiana, vide which the respondent-wife was awarded an amount of Rs.15,000/- per month as maintenance and Rs.10,000/- towards litigation expenses.
It is an admitted position that the couple was blessed with a daughter namely Gurleen Kaur who is school going. In view of above, the expenses which are being incurred towards education and bringing up of minor daughter Gurleen Kaur cannot be reduced by any stretch of imagination. According to the learned counsel for the respondent, daughter Gurleen Kaur is studying in 9thclass. In view of above, 8000/- to 9000/- per month can easily be presumed towards education
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and up bringing of minor daughter Gurleen Kaur. As per income tax returns of the petitioner, his income for the year 2012-13 was shown to be Rs.2,25,000/- i.e. Rs.19,000/- per month.
Keeping in view the aforesaid, it can safely be taken that the income of the petitioner is on increasing mode. The award of Rs.15,000/- in view of aforesaid facts in favour of the respondent-wife cannot be taken to be on higher side. In view of above, I do not see any justification to interfere in the order dated 16.11.2015 passed by Additional District Judge, Ludhiana, This revision petition is accordingly dismissed.
(RAJ MOHAN SINGH)
17.07.2017 JUDGE
prince
Whether Reasoned/Speaking Yes/No Whether Reportable Yes/No
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