VINOD K.SHARMA,J - (1.) THIS revision petition under Article 227 of the Constitution of India is directed against the order dated 7.5.2008 passed by the learned District Judge, Jalandhar on an application moved under Section 24 of the Hindu Marriage Act.
(2.) THE petitioner-husband filed a petition under Sections 11 and 12 read with Section 13 of the Hindu Marriage Act seeking declaration of marriage to be void and in alternative decree of divorce. The respondent-wife appeared in pursuance to the notice and moved an application under Section 24 of the Hindu Marriage Act.
(3.) IT was alleged in the application that the petitioner is residing in Netherland where he is running a cloth business and earning rupees one lakh per month. It was also alleged in the application that, in addition, the petitioner has income of rupees one lakh from agricultural land owned by him.;