- (1.) This appeal is filed by the appellant assailing the legality of the order dated 10. 4. 19 passed by the Family Court No. 1, Jaipur in Civil Misc. Case No. 545/18, whereby an application preferred by her under Section 24 of the Hindu Marriage Act, 1955 (for short "the Act of 1955"), has been dismissed.
(2.) The respondent filed a petition against the appellant seeking divorce under the provisions of Section 13 of the Act of 1955. During the pendency of the petition, the appellant filed an application under Section 24 of the Act of 1955, claiming maintenance pendente lite from the respondent a sum of Rs. 30,000/- per month, medical and other expenses Rs. 5,000/- per month and Rs. 50,000/- towards litigation expenses.
(3.) The appellant averred in the application that the respondent is working as Sales Executive in Osram Lighters and earning Rs. 25,000/- per month. That apart, he is earning Rs. 50,000/- as rent from two storey residential house. She specifically averred that she has no source of income.;