Laxmi Narain Mittal, J. - (1.) C.M. No. 24621 -C -II of 2011.
(2.) APPLICATION is allowed and Annexures A -1 to A -3 are taken on record, subject to all just exceptions. Main Case : By this common order, I am disposing of two revision petitions i.e. C.R. No. 1119 of 2011 titled Promila vs. Jasvinder Singh and C.R. No. 5036 of 2011 titled Jasvinder Singh vs. Promila because both these revisions filed under Article 227 of the Constitution of India are directed against order dated 19.01.2011 (Annexure P -3), passed by learned Additional District Judge, Rohtak. Wife Promila has filed divorce petition against her husband Jasvinder Singh under Section 13 of the Hindu Marriage Act, 1955 (in short - the Act). During pendency of the divorce petition, husband moved application under Section 24 of the Act seeking maintenance pendente lite and litigation expenses from the wife alleging that the husband is unemployed and has no movable or immovable property and is residing in rented house and has no source of income, whereas the wife is serving as Lecturer (school cadre) in Government School having salary of Rs. 35,000/ - per month besides tuition income of Rs. 15,000/ - per month.
(3.) THE wife, in her reply, admitted that she is Teacher in Government School getting salary of Rs. 22,500/ - per month. She denied any income by way of tuition. It was alleged that husband was Post Graduate and was General Manager drawing salary of Rs. 25,000/ - per month. He also has share in agricultural land and also owns Tractor, Car and other luxuries of life. He is also able bodied person.;