- (1.) The present revision petition has been preferred against the order dated 03.12.2015, passed by the learned Additional District Judge, Amritsar, whereby the application filed by respondent-wife under Section 24 of the Hindu Marriage Act, 1955 (hereinafter called the 'Act') for grant of maintenance pendente lite and litigation expenses has been allowed and the petitioner has been directed to pay the maintenance pendente lite @ Rs.10,000/- per month and Rs.11,000/- towards litigation expenses.
(2.) Learned counsel for the petitioner contended that there was no documentary evidence to establish the income of the petitioner-husband. The learned trial court has presumed that the petitioner is an agriculturist having 10 acres of agricultural land and assessed the income of the petitioner @ Rs.50,000/- per month, which is highly excessive. He further contended that two children were born out of the wedlock and both of them are residing with the petitioner-husband. The petitioner has also to look after his old ailing mother. Thus, he pleaded that the amount of maintenance fixed by the learned trial court is exorbitant.
(3.) I have duly considered the aforesaid contentions.;