L.N.MITTAL - (1.) CM No.12447-CII of 2012 Allowed as prayed for. CM No.12448-CII of 2012
(2.) THE application is allowed and Annexures P-1 to P-3 are taken on record, subject to all just exceptions. CR No.2893 of 2012 Husband Balbir Singh has filed this revision petition under Article 227 of the Constitution of India impugning order dated 25.11.2011 passed by learned Civil Judge (Senior Division), Barnala thereby granting interim maintenance @ Rs. 5,000/- per month to respondent wife-Gurpreet Kaur during pendency of the petition filed by her against the petitioner herein under Section 9 of the Hindu Marriage Act, 1955 (in short, the Act) seeking decree for restitution of conjugal rights. The wife alleged in her application that she has CR No.2893 of 2012 (O&M) -2- no source of income whereas the husband has 8 acres of land and was running a dairy farm and is also employed in Market Committee and getting salary of Rs. 17,000/- per month.
(3.) THE husband in his reply admitted that he was employed in Market Committee but denied the other averments of the wife. It was pleaded that the wife is herself earning Rs. 10,000/- per month by teaching children in school and by stitching and embroidery work.;