REGENT COMPUTRONICS PVT. LTD.

DEV DUTT SINGH Appellant

V/S

SALT.RAJNI GANDHI Respondents

Referred Judgements :-

HARRIS V. ASSOCIATED PORTLAND CEMENT MANUFACTURERS LTD. [REFERRED 160 LT 187 : (1938) 4 ALL ER 831 30]
QUALCAST (WOLVERHAMPTON) LTD. V. HAYNES [REFERRED]
MRS. ARTI SINGH V. LT. COL. KANWAR PAL SINGH [REFERRED 11]
USHA V. SUDHIR KUMAR [REFERRED ILR (1973) 2 PUNJ 248 11]
CHAMBERLAIN V. CHAMBERLAIN [REFERRED]
WACHTEL V. WACHTEL [REFERRED]
NARENDER KUMAR MEHTA V. SAROJ MEHTA [REFERRED 11]
NEELAM RAIS V. VINOD KUMAR RAIS [REFERRED]
MARTIN V. MARTIN [REFERRED]
MT.EKRADESHWARI V. HOMESHWAR [REFERRED]
KULBHUSHAN KUMAR VS. RAJ KUMARI [REFERRED 11,17]
BHAGWAN DUTT VS. KAMLA DEVI [REFERRED 1975 CRI LJ 40 16]
SUSHMA KHANNA VS. SURESH KHANNA [REFERRED 11]
PREETI VS. RAVIND KR SHARMA [REFERRED 20 AIR 1977 DELHI 76 :]

JUDGEMENT

(1.) This is a revision against the order of the Additional District Judge, Delhi dated 27-2-1982.

(2.) These are the facts. The husband has filed a petition for divorce against the wife in the Court of the Additional District judge. The wife made an application under Section 24 of the Hindu Marriage Act (the Act) for grant of maintenance pendente lite at the rate of Rs. 600.00 per month and litigation expenses amounting to Rs. 4,000.00. The Judge awarded Rs. 500.00 per month as maintenance pendents lite and Rs. 3,000.00 as litigation expenses. From this order the husband has come in revision to this Court.

(3.) The wife is a teacher in a school- She gets Rs. 1,344.79 p. per month as her salary. Out of this a sum of Rs. 75.00 is deducted on account of General Provident Fund. She is left with Rs. 1,269.78 p. par moath for her maintenance. She pays no income-tax. So she has an income of Rs. l,270.00 per month of her own.

Click here to view full judgment.

DEV DUTT SINGH Vs. RAJAL GANDHI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address