Ram Chand Gupta, J. - (1.) THE present revision petition has been filed under Article 227 of the Constitution of India against order dated 20.11.2010, passed by learned Additional District Judge, Sirsa, vide which on an application filed by Respondent -wife under Section 24 of the Hindu Marriage Act, 1955 (hereinafter to be referred as the 'Act') for maintenance pendente lite, she was allowed maintenance pendente lite @ Rs. 3000/ -per month.
(2.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Additional District Judge, Sirsa. Marriage between the parties is not disputed. Petition for dissolution of marriage under Section 13 of the Act has been filed by Petitioner against Respondent -wife. During pendency of that petition, an application under Section 24 of the Act has been filed by Respondent -wife for maintenance pendente lite and litigation expenses, in which the impugned order has been passed holding that Respondent -wife is entitled to get pendente lite maintenance @ Rs. 3000/ -from the date of application. She was also held entitled to get Rs. 2200/ -as counsel fee and Rs. 1100/ -as litigation expenses.
(3.) IT has been contended by learned Counsel for the Petitioner that there is no proof regarding income of the Petitioner and that in fact he is earning only Rs. 3000/ -per month and hence maintenance pendente lite @ Rs.3000/ -per month as allowed by learned Additional District Judge, Sirsa, is on the higher side. It has also been contended that Respondent -wife is an educated lady and she can earn for herself.;