SHAILESH GUPTA Vs. RENU

JUDGEMENT

(1.) By this petition filed under Article 227 of the Constitution of India, the petitioner seeks to challenge the impugned order dated 5.10.2011 whereby the learned Trial Court allowed the application of the respondent filed by her under Section 24 of the Hindu Marriage Act thereby directing the petitioner to pay a sum of Rs. 10,000/- per month towards the interim maintenance and a sum of Rs. 11,000/- towards litigation expenses to the respondent.

(2.) Assailing the said order, Mr. Rama Shannker, learned counsel representing the petitioner submits that except earning an amount of Rs. 4,000/- from the rental income, the petitioner has no other source of income. Counsel further submits that the petitioner is not even Xth standard pass and has no technical knowledge or experience in any field while on the other hand the respondent is well educated lady besides having expertise in the field of event management. Counsel further submits that the learned Trial Court has not appreciated the fact that after separation of the parties the business of event management, which was being jointly run by both the parties was completely closed down and since then the petitioner is effectively unemployed. Based on these submissions counsel for the petitioner submits that the petitioner has no financial resources to pay such an exorbitant amount of maintenance of Rs. 10,000/- to the respondent.

(3.) I have heard learned counsel for the petitioner at considerable length and gone through the records.