- (1.) By this common order, CR No. 2026 of 2016 titled Gurtej Singh Sidhu Vs. Baljinder Kaur Sidhu and another and CR No. 2577 of 2016 titled Baljinder Kaur Sidhu and another Vs. Gurtej Singh Sidhu are being disposed of as challenge in both these petitions is to the order dated 6.2.2016 [Annexure P/7] whereby, application under Section 24 of the Hindu Marriage Act, 1955 filed by Baljinder Kaur [wife] on her behalf and on behalf of minor daughter Rabbia Singh, was decided and the Court below after considering all the facts dismissed the application of the wife for interim maintenance under Section 24 of the Act but accepted the prayer of maintenance allowance for the minor and both the parties i.e., father as well as mother, were directed to make payment of Rs.7500/- per month each and the petitioner Gurtej Singh Sidhu was directed to pay Rs.7,500/- per month as maintenance pendente lite to the minor daughter as she was living with her mother. Apart from that, the Court below also passed the order for payment of litigation expenses of Rs.10,000/-.
(2.) In CR No. 2026 of 2016, Gurtej Singh Sidhu, husband of respondent No.1 and father of respondent No.2, has prayed for setting aside order dated 6.2.2016 whereas in CR No. 2577 of 2016 filed by Baljinder Kaur [wife] and Rabbia Singh [minor daughter] prayer is for modification of order dated 6.2.2016 by granting maintenance pendente lite to the tune of Rs.1,00,000/- per month and litigation expenses.
(3.) Taking the case from the admitted facts that both Gurtej Singh Sidhu and Baljinder Kaur Sidhu are legally wedded husband and wife and now they are living separately. Rabbia Singh, minor daughter is living with her mother, Baljinder Kaur Sidhu. Both the parents are earning and they are comfortably placed having handsome financial resources at their command. As such, the prayer of wife for grant of interim maintenance was rightly declined by the Court below.;