JAGDEV Vs. REKHA RANI

JUDGEMENT

(1.) INSTANT revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 14.05.2013 (Annexure P/3), passed by learned District Judge, Yamuna Nagar in an application under Section 24 of the Hindu Marriage Act, whereby maintenance pendente lite for wife and four children has been fixed @ Rs. 7000/ - per month and the litigation expenses have been fixed at Rs. 3,000/ -. Heard.

(2.) LEARNED counsel for the petitioner contends that the petitioner is already bearing the expenses of the children including the tuition fee, etc. Learned counsel further contends that the respondent has concealed the fact of her income of Rs. 1500/ - per month which comes as rent. Learned counsel further contends that the petitioner is only earning Rs. 2900/ - per month and he cannot pay the maintenance beyond his means.

(3.) FIRSTLY , it would be appropriate to mention here that eldest daughter is studying in Kalpana Chawla Polytechnic College, Ambala City, second daughter is studying in 10th class in New Everest Senior Secondary School, Yamuna Nagar, third daughter is studying in 9th class and son is studying in 10th class. Besides four children, the wife is also to be maintained by the petitioner.