Jagjit Singh vs Paramjit Kaur And Another
2023 Latest Caselaw 1087 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 108
                                                             Criminal Revision No.(F) 471 of 2021
                                                                Date of Decision: January 18, 2023


                       Jagjit Singh
                                                                               ..... PETITIONER(S)
                                                         VERSUS
                       Paramjit Kaur & another
                                                                              ..... RESPONDENT(S)

                                                            ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. H.S. Batth, Advocate, for the petitioner.

. . .

Tribhuvan Dahiya, J (Oral)

This is a revision petition against order dated 06.10.2021

passed by the Family Court, Amritsar, whereby respondent No.2, minor son

of the petitioner has been held entitled to monthly maintenance of ` 7000

per month from the petitioner, from the date of filing of the petition.

Respondent No.1/wife was not held entitled to any maintenance.

Learned counsel for the petitioner contends that the amount

of maintenance is on a higher side as the petitioner/ husband only owns 8

kanals of land. Apart from that, he has no source of earning.

A perusal of the impugned order shows that the petitioner

himself consented before the Family Court to pay maintenance to his son/

respondent No.2. It is also recorded that he has no other liability as both his

parents are no more. Since the petitioner is an able bodied person and can

earn from other sources also, his monthly income was assessed around

AVIN KUMAR 2023.01.18 18:26 I attest to the accuracy and integrity of this order/judgment CRR No.471 of 2021 [2]

` 25,000. Based on that, the amount of monthly maintenance to the minor

son was awarded.

There is no error of law in the impugned order nor any could

be pointed out by the learned counsel for the petitioner.

Dismissed.

(Tribhuvan Dahiya) Judge January 18, 2023 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No

AVIN KUMAR 2023.01.18 18:26 I attest to the accuracy and integrity of this order/judgment