PUNEET KAUR Vs. INDERJIT SINGH SAWHNEY

JUDGEMENT

(1.) The petitioner has challenged the order dated 26 th November, 2010 whereby her application for maintenance under Section 24 of the Hindu Marriage Act was dismissed by the learned Trial Court.

(2.) The petitioner claimed maintenance and litigation expenses from her husband on the ground that she was unable to maintain herself and her two children aged 13 and 16 years. The petitioner averred that she was not gainfully employed and was receiving interest income of about Rs.8,000/- to Rs.10,000/- per month from the investments whereas the monthly expenses of the children were to the tune of Rs.25,000/- per month. The petitioner further averred that the respondent was running the business of transport in the name of Bakshi Transport Service and his income was more than Rs.2,00,000/- to Rs.3,00,000/- per month.

(3.) The respondent contested the above application before the learned Trial Court on the ground that the respondent was unemployed and had no income. The respondent averred that he was living like a pauper and had no money even for two proper meals a day. He also stated that he had no shelter. The respondent also alleged that the petitioner's annual income was Rs.3,00,000/- per month from three sources, namely Rs.1,00,000/- to Rs.2,00,000/- per month from business, Rs.60,000/- per month from salary and Rs.20,000/- per month from interest.