MANJIT RAJ Vs. SMT. SATWINDER KAUR
LAWS(P&H)-1989-7-120
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 26,1989

MANJIT RAJ Appellant
VERSUS
SMT. SATWINDER KAUR Respondents

JUDGEMENT

Harbans Singh Rai, J. - (1.) The maintenance amount of Rs. 300/- was awarded to the respondent and the petitioner has contested this order on the ground that he is not in a position to pay the maintenance as he is a petty shop-keeper. There is no evidence on the file about the income of the petitioner. The petitioner is running a statutory shop at Bus Stand, Mukandpur. Taking the fact that he is running a stationery shop at village bus stand, I am of the view that some reduction in the maintenance amount is called for. The maintenance amount is reduced from Rs. 300/- to Rs. 250/- per month. With this modification in the maintenance amount, this petition is disposed of.;


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