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Judgment
Rajan Gupta, J.—Present revision petition is directed against the order dated 7.9.2012, passed by Additional District Judge (Adhoc), Fast Track Court, Hoshiarpur whereby maintenance pendente lite @ Rs. 1000/- has been granted to the petitioner. Learned counsel for the petitioner submits that maintenance granted is on the lower side. Respondent is earning about Rs. 20,000/- per month. Thus, order passed by the court below is unsustainable.
Learned counsel for the respondent has disputed the plea. He submits that another application u/s 125 Cr.P.C. was moved by the petitioner wherein maintenance @ Rs. 2000/- per month has been granted. He further contends that petitioner is only a taxi driver earning Rs. 3500/- per month. Thus, no fault can be found with the order passed by the court below.
I have heard learned counsel for the parties and given careful thought to the facts of the case.
It appears that a divorce petition was filed by the petitioner before Additional District Judge, Hoshiarpur on the ground of cruelty. During pendency of the petition, an application was moved u/s 24 of the Hindu Marriage Act for grant of maintenance pendente lite. After considering rival contentions, the court came to the conclusion that petitioner was entitled to Rs. 1000/- per month as maintenance. According to stand of respondent, an amount of Rs. 2000/- has been granted u/s 125 Cr.P.C. No ground is made out for interference in revisional jurisdiction of this court. Dismissed.
