MANDEEP SINGH KHANUJA Vs. PRABLEEN KAUR

JUDGEMENT

(1.) The present petition under Art. 227 of the Constitution of India has been preferred to challenge the order passed by the Family Court in exercise of power under Sec. 24 of the Hindu Marriage Act, 1955 ('the Act' in short).

(2.) In a petition under Sec. 13 of the Act preferred by the petitioner-husband for grant of divorce, the respondent-wife submitted an application under Sec. 24 of the Act seeking interim maintenance of Rs. 15,000 per month and litigation expenses of Rs. 25,000.

(3.) On the one hand, the petitioner claims to be assisting his father in a cycle repair shop with further pleading that the respondent-wife earns Rs. 15,000 per month as a Teacher in a private school and on the other hand, the respondent contended that the petitioner owns a cycle and spare parts shop at Vyapar Vihar, Bilaspur, earning Rs. 1.00 lac per month.