AMARJEET SINGH Vs. RAMANDEEP KAUR & ANOTHER

JUDGEMENT

(1.) IN this revision petition filed by defendant Amarjeet Singh under Article 227 of the Constitution of India, challenge is to order dated 28.07.2012 Annexure P -4 passed by the trial Court there by disposing of application Annexure P -2 moved by respondents/plaintiffs Ramandeep Kaur and Navneet Kaur for interim maintenance. Admittedly respondents are wife and minor daughter respectively of the petitioner. Respondents have filed suit claiming maintenance and arrears of maintenance. During pendency of the suit, plaintiffs claimed interim maintenance by moving application Annexure P -2 alleging that they have no source of income whereas the defendant -petitioner has income of about Rs. 32000/ - per month having agricultural land measuring about 5 acres and also selling milk and producing vegetables.

(2.) DEFENDANT -petitioner in his reply Annexure P -3 while admitting the relationship between the parties, denied that he was having income of about Rs. 32,000/ - per month. He also pleaded liability of two unmarried sisters and three married sisters, besides ailing old mother.

(3.) I have heard learned counsel for the parties and perused the case file.