MAJHAIL SINGH Vs. SMT. JAGIR KAUR

JUDGEMENT

(1.) Smt. Jagir Kaur, filed a petition under Sec. 25 of the Hindu Marriage Act for the grant of maintenance. The Additional District Judge, Hoshiarpur, vide his judgment dated march 9, 1987 allowed the said petition and awarded a sum of Rs. 250.00 p.m. as maintenance.

(2.) Aggrieved against the judgment of the Matrimonial Court, the respondent-husband filed the present appeal and the cross objections have been filed by the petitioner-wife.

(3.) The challenge to the impugned judgment is primarily on the ground that the respondent-wife has got independent source of income and as such the matrimonial Court had erred in granting her maintenance @ Rs. 250.00 per month.