- (1.) IN this civil revision petition filed invoking supervisory jurisdiction of this Court under Article 227 of the Constitution of India, order dated 3.8.2013 passed by Additional District Judge Jalandhar in HMA No.25 of 2013, vide which maintenance amount to the tune of Rs.12,000/ - to the applicant and Rs.6,000/ - to the minor son per month, with direction to pay Rs.5,000/ - as litigation expenses is directed to be paid by the husbandpetitioner , has been challenged, alleging this order to be illegal and arbitrary and thus, not binding on the petitioner.
(2.) IT is claimed that the petitioner -husband is only an employee in a restaurant wherefrom he is getting salary, which when converted into Indian currency, comes to Rs.35,000/ - per month only and being 40% disabled, he is neither in a position to earn more nor is able to spare more than Rs.10,000/ - for the wife and the child.
(3.) HEARING has been provided to Counsel for the parties. Perusal of the paper book reveals that the petitioner -husband had been taking different stands at different points of time. There is notarized document of 5.9.2013 (copy whereof is Annexure P -6) which reveals that born on 5.5.1972, the petitioner is a German citizen, living there for the last 22 years and since December, 2008, he is running a hotel in association with his friend, income whereof they are sharing equally. Income of the said hotel is shown to be 153680 EUR per month.;