DARSHAN SINGH,J. - (1.) The present revision petition has been preferred against the order dated 16.11.2015, passed by learned District Judge (Family Court), S.B.S. Nagar, whereby the application filed by respondent-wife under Section 24 of the Hindu Marriage Act, 1955 (hereinafter called the 'Act') has been allowed awarding the maintenance pendente lite @ Rs. 10,000/- per month.
(2.) Petitioner Harjinder Singh has filed the divorce petition under Section 13 of the Act for grant of decree of divorce. During the pendency of the said petition, respondent-wife filed an application under Section 24 of the Act for grant of maintenance pendente lite alleging therein that the petitioner is running a motorcycle agency at Banga and Behram and is earning Rs. 11,00,000/- per month. He is also cultivating the agricultural land and is earning Rs. 7,00,000/- per annum. Whereas, the respondent-applicant had no source of income.
(3.) The said application was contested by the present petitioner on the plea that respondent is having huge income from her job. Her brother along with family is residing abroad. She has also amassed huge amount from her matrimonial house. The petitioner is working with his father in the motorcycle agency. He has taken a huge loan from the bank and has to pay the interest. All other averments raised in the application were denied.;