SAWINDERJIT SINGH Vs. KULDIP KAUR

JUDGEMENT

(1.) Challenge in this revision is to the order passed by the learned Additional District Judge, Amritsar dated 14-11-1998 vide which the respondent Kuldip Kaur has been granted Rs. 1000/- per month as maintenance pendente lite and Rs. 2000/- as litigation expenses.

(2.) Kuldip Kaur had filed a petition praying for a decree of divorce under Section 13 of the Hindu Marriage act against her husband Sawinderjit Singh. During the pendency of the said petition, the wife filed an application under Section 24 of the Act praying for grant of interim maintenance and litigation expenses. The marriage between the parties was solemnised on 12-5-1978 according to Hindu rites. The applicant claimed that she owned no moveable or immovable property and she had no independent source of income. The husband is stated to be working as a Clerk in the Industries Department of Guru Nanak Dev University and is drawing a salary of more than Rs. 5000/- per month and as such she prayed for grant of Rs. 3000/- per month as maintenance pendente lite and Rs. 5000/- as litigation expenses.

(3.) The husband contested this application while admitting the factum of marriage and his employment. He contended that the wife was running a beauty parlour at Amrit-sar and her income was more than Rs. 10,000/- per month and she had a rental income also. Resultantly, the husband prayed for dismissal of the application. The learned Additional District Judge allowed the application of the wife to the limited extent afore-noticed. The husband felt aggrieved from the said order and preferred the present revision.