Sunil Verma vs Smt. Aasha Verma
2022 Latest Caselaw 6716 Chatt

                                                                                             NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                         REVP No. 145 of 2022
     • Sunil Verma S/o Shri Jagdish Chandra Verma, Aged About 37 Years
       R/o Village Kundaru, P.O. Baikunt, Tahsil Tilda,, District : Raipur,
       Chhattisgarh                                         --- Petitioner

                                              Versus

     • Smt. Aasha Verma D/o Late Toplal Verma Aged About 27 Years R/o
       House No. 94 Bal Gopal, Krishna Nagar, Tilda, Tahsil Tilda, District
       Raipur Chhattisgarh (As Per The Order Dated 26-07-2022) At Present
       R/o Of Laxmi Narayan Temple Ward No. 1 Tulsi Post Tehsil Neora
       Tilda, District : Raipur, Chhattisgarh            --- Respondent

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         For petitioner                      :                 Mr. Anshul Tiwari, Adv.
         For respondent                      :                 None.

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Hon'ble Shri Justice Goutam Bhaduri & Hon'ble Shri Justice Deepak Kumar Tiwari Order on Board by Justice Goutam Bhaduri J.

10.11.2022

1. This review petition has been filed for review of the judgment dated

26.07.2022 passed by this Court in FAM No.12 of 2017 whereby this

Court had granted maintenance of Rs.8,000/- to the respondent/wife

which would be deducted from the source of income of the husband.

2. Learned counsel for the petitioner/husband would submit that

respondent/wife in her affidavit has stated that she is getting salary of

Rs.6100/- and also getting rent of Rs.3500/- per month thereby

Rs.9600/- is her total income per month, whereas, the information

received under the RTI would show that the respondent/wife was

awarded a work from the Nagar Palika Parishad, Tilda-Neora, Raipur

where she is the proprietor of firm to whom certain contract was

awarded and she is continuing to work there therefore, she has

concealed her income and the facts mentioned in the affidavit are

wrong. Consequently, Rs.8,000/- has been granted to the respondent/

wife towards her maintenance and therefore, there has been serious concealment.

3. Heard learned counsel for the petitioner and perused the documents

annexed with the petition. The Annexure-A/4 on which the applicant

has placed reliance is of year 2017. The affidavit of the wife, which was

filed, was in respect of the present state of income. Even otherwise,

perusal of the judgment would show that after considering the salary of

the husband, which is Rs.33,898/- as also from sale of the paddy

income of the husband was shown as Rs.3,25,900/-, the maintenance

amount was granted to the respondent/wife considering the over all

income of the husband. Therefore, there is no apparent mistake on the

face of the record which needs to be corrected by this Court. The Court

was conscious of the fact that wife was having two children along with

her and after considering all the relevant facts, the order of

maintenance was passed. Consequently, we do not find any merit in

the review petition to interfere in the judgment dated 26.07.2022.

4. In the result, this review petition is dismissed.

                Sd/-                                          Sd/-
         (Goutam Bhaduri)                            (Deepak Kumar Tiwari)
             Judge                                           Judge

Ajay