ASHOK KUMAR Vs. SATWANT KAUR

JUDGEMENT

(1.) This revision petition by the husband is directed against the order dated Feb. 17, 1981 whereby the learned Additional District Judge allowed the application of the respondent wife under Sec. 24 of the Hindu Marriage Act and awarded Rs. 500.00 per month as pendente lite maintenance and Rs. 1100.00 as litigation expenses.

(2.) The husband has filed a petition for divorce against the wife and during the pendency of the proceedings, the wife filed an application under Sec. 24 of the Hindu Marriage Act for maintenance pendente lite and for litigation expenses. It was alleged in the application that the applicant- wife was employed as Sister Incharge in Sir Ganga Ram Hospital and was getting Rs. 850.00 per month. Besides this income she has no other source of income. As against this, the petitioner-husband was getting about Rs. 8,000.00 per month in Indian currency and was employed in Saudi Arbia. She claimed a maintenance of Rs. 2,000.00 per month and litigation expenses of Rs. 1,100.00 .

(3.) The application was contested by the petitioner. In reply it was pleaded that the respondent had come from Bahrin in Jan., 1980 and she had Rs. 10,000.00 in Chartered Bank, New Delhi to her credit which she had remitted from Bahrin into India. Besides this, she brought a draft amounting to Rs. 4,000.00 which she deposited in Chartered Bank, Connaught Place, New Delhi immediately after her arrival in Delhi in Jan., 1980. He also denied that his income when converted into Indian Currency was Rs. 8,000.00 per month. According to him he was getting Rialse Omani 242 per month. A certificate to that effect was attached with the reply. R. O. 242 when converted into Indian Currency comes to about Rs. 6,400.00 per month. According to him, the applicant-wife was getting Rs. 1,000.00 as monthly pay.