GAURAV MANTRAO Vs. LILLY KHULLAR

JUDGEMENT

(1.) (Oral) - The present civil revision petition under Art. 227 of the Constitution of India has been preferred against the order dated 23.12.2015 passed by the learned Additional District Judge, Chandigarh, whereby the application under Sec. 24 of the Hindu Marriage Act, 1955 (for short 'Act') filed by respondent-wife has been allowed and the interim maintenance at the rate of Rs. 10,000.00 per month and one time litigation expenses of Rs. 10,000.00 have been granted.

(2.) Respondent-wife has filed an application under Sec. 24 of the Act for grant of maintenance on the grounds inter alia that she is legally wedded wife of the petitioner, who had deserted her without any reasonable cause. He has no source of income. She also does not have any movable or immovable property and is unable to maintain herself. The petitioner-husband is doing job in Multinational Company and is getting Rs. 8 lacs per annum. Thus, she has claimed the maintenance pendente lite to the tune of Rs. 25,000.00 per month and Rs. 50,000.00 towards litigation expenses.

(3.) The petitioner-husband contented the application on the plea that the respondent-wife is well educated and qualified as MBA. She is serving in ICICI Bank and is getting Rs. 25,000.00 per month as salary. She is in a position to maintain herself and also to meet out the litigation expenses. Various other grounds were taken in the reply to oppose the application.