S.S.SARON, J. - (1.) DELIBERATIONS were carried out for amicably settling the matter between the parties, who are present in court. However, at present the same does not seem to be possible.
(2.) HEARD learned counsel for the parties.
(3.) THIS order will dispose of C.M.No.M -123 of 2010 filed under Section 24 of the Hindu Marriage Act for grant of maintenance pendente lite and litigation expenses. The applicant -wife has submitted that she has no source of income of her own and, therefore, she is liable to be granted maintenance pendente lite during the pendency of appeal. It is stated that she is B.A. and for further educational qualifications, she has joined B.Ed. in Meerut University. It is stated that respondent belongs to a rich landlordCM No.M -123 of 2010 in family and the joint family has a triple storey house in New Anaj Mandi. The ground floor of the same has been given on rent. They are also running a commission agent shop and the open space of the same has also been rented out. In the reply filed by the respondent, the allegations of mental and physical cruelty have been denied. It is stated that the wife is neither B.A. nor doing any further education. Besides, it is stated that the respondent -husband is not employed anywhere and at present he is doing M.A. from Kurukshetra University. A reference has been made to Roll No. (Annexure R -1) in this regard. It is stated that the Sarpanch of Gram Panchayat Israna has given a certificate to the effect that Ram Kishan (father of respondent) has a house i.e. 1044 in Anaj Mandi and he is staying with his family. Lower portion of the house has been given on rent. It is denied that the father of the respondent is doing the work of a Commission Agent. A reference has been made to the Certificate (Annexure R -2). It is stated that the appellant -wife does not deserve any maintenance.;