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Judgment
Ram Chand Gupta, J.—The present revision petition has been filed against order dated 06.03.2012 passed by learned District Judge,
Family Court, Bhiwani vide which petitioners were directed to pay Rs. 2,000/- each to respondent for her maintenance. I have heard learned counsel for the parties and have gone through the whole record including the impugned order.
Admitted facts are that, respondent is wife of petitioner No. 1 -Harmal and mother of petitioner No. 2 -Rajesh Kumar. She was turned out of
the matrimonial home. She has no income to maintain herself. Petitioners own sufficient agricultural land measuring about 20 acres. They were directed to pay interim maintenance to respondent by learned trial court during the pendency of petition u/s 125 Cr.P.C. However, when the case was fixed for payment, none appeared on their behalf and hence, they were proceeded ex parte. No application was moved on behalf of the petitioners to set aside the said order. Learned District Judge, Family Court, Bhiwani relied upon un-rebutted evidence adduced by the
respondent-wife, who also placed copy of Jamabandi, Ex. P1 and copy of release deed, Ex. P2 on the record showing that petitioners own sufficient agricultural land and hence, they were directed to pay Rs. 2,000/- each as maintenance to respondent. The impugned order is based on
evidence.
In view of the aforementioned facts, it cannot be said that any illegality or material irregularity has been committed by learned court below in
passing the impugned order, warranting interference by this Court. Hence, the present revision petition is, hereby, dismissed being devoid of any
merit.