- (1.) The present civil revision petition has been filed against the order dated 07.10.2015 passed by the learned Additional District Judge, Ludhiana vide which the petitioner has been directed to pay a sum of Rs. 3000/- per month as interim maintenance to the respondent and to pay Rs. 5000/- towards litigation expenses.
(2.) Petitioner-Daljit Singh has filed the petition under Section 13 of the Hindu Marriage Act, 1955 (hereinafter called 'the Act') for dissolution of the marriage against respondent-wife Navpreet Kaur. During the pendency of that petition, the respondent-wife moved an application under Section 24 of the Act for grant of maintenance pendente lite and litigation expenses on the ground, inter alia, that she is a household lady living at the mercy of her family members. She has no source of income. She also not own any moveable or immovable property. Her minor daughter is studying in Amrit Indo- Canadian Academy, Laddian Road, Ludhiana. She has to spent the money for her school fee, traveling expenses, books, stationery and medical expenses. She pleaded that the petitioner-husband is working as Pharmacist and is earning Rs. 10,000/- per month. He also owns moveable and immovable property in his name. The respondent has claimed the maintenance at the rate of Rs. 12,000/- per month for herself and Rs. 8000/- per month for her minor daughter besides Rs. 22,000/- towards litigation expenses.
(3.) The said application was contested by the petitioner on the grounds, inter alia, that the respondent-wife has left the matrimonial home without any reasonable cause. The conduct of the wife had been inflicting utmost cruelty on the respondent-husband. The adulterous and cruel conduct had shattered the sanctity of the marriage. It is further pleaded that she knew stitching of the clothes and had been working in various boutiques and was earning handsomely. The petitioner-husband also disputed that the minor daughter was studying in Amrit Indo-Canadian Academy, Laddian Road, Ludhiana. He further pleaded that he is earning only Rs. 9,000/- per month and apart from his salary, he does not have any other source of income. With these pleas, the petitioner pleaded for dismissal of the application.;