SURJIT SINGH Vs. GURDEV KAUR

JUDGEMENT

(1.) PETITIONER Surjit Singh (husband) has filed this petition for setting aside the order dated 3.2.2004 passed by the Civil Judge (Jr. Division), Khanna, whereby the respondent wife has been awarded interim maintain at the rate of Rs. 1,500/- per month in the suit filed for maintenance under the Hindu Adoption and Maintenance Act.

(2.) IN spite of service, no one is present on behalf of the respondent wife. I have heard the petitioner and gone through the impugned order.

(3.) THE petitioner contested the aforesaid application on the ground that the respondent wife was having sufficient property in her parental village, which she got transferred in the name of her brother. She had also earned some amount from the land of the petitioner which remained under her possession since 1979 to 1998. It has been stated that the petitioner is an old person and the respondent wife is living separately at her own. It has also been averred that the respondent wife is living in adultery as she is having illicit relations with the brother of the petitioner. It has been further stated that he has paid some amount of maintenance in the appeal filed by him against the dismissal of his petition for divorce.