- (1.) Husband Sukhminder Singh alias Sukhwinder Singh has filed this revision petition under Article 227 of the Constitution of India assailing order dated 31.1.2012 Annexure P/1 passed by the trial court thereby directing the petitioner/husband to pay Rs. 10,000/- per month as maintenance pendente lite and Rs. 15,000/- as litigation expenses to respondent/wife Pavneet Kaur alias Jaswinder Kaur, pursuant to her application filed under section 24 of the Hindu Marriage Act, 1955 (in short, the Act).
(2.) Wife has filed petition under section 9 of the Act against the husband seeking decree for restitution of conjugal rights. During the pendency of the said petition, wife filed application 24 of the Act claiming maintenance pendente lite and litigation expenses alleging that she has no source of income whereas the husband as Range Officer has salary of Rs. 65,000/- per month. He is also earning Rs. 15,000/- per month by maintaining 14 buffaloes and Rs. 25,000/- per month from agricultural land.
(3.) The husband admitted that he is employed as Range Officer but stated that his net carry home salary is Rs. 28,844/- per month only and out of it, he spends Rs. 2 lacs per annum on education and other expenses of the two children born out of the marriage. The husband denied having any buffaloes or agricultural land.;