JAGDISH Vs. HARI SINGH

JUDGEMENT

(1.) This order shall dispose of Civil Revision No. 162/84 Jagdish Kaur v. Hari Singh and Civil Revision No. 263 of 1984 Hari Singh v. Jagdish Kaur since both these petitions have arisen out of the same order.

(2.) The parties to these petitions were married long time back. The wife gave birth to four children-three sons and one daughter. The parties are, admittedly, living separate since 1969. The husband Sardar Hari Singh retired as Chief Engineer in the year 1977. In 1980 the husband filed a petition against the wife for divorce on the ground of cruelty etc. The wife filed an; application under Section 24 of the Hindu Marriage Act for grant of maintenance pendente lite and litigation expenses. The wife claimed a sum of Rs. 3000.00 per month as maintenance and Rs. 5000.00 as litigation expenses. The application was opposed by the husband who asserted that the wife is in possession of large income and he claimed a maintenance of Rs. 1000.00 from the wife. The learned trial judge allowed a maintenance of Rs. 200.00 per month with effect from the date of the order and Rs. 330.00 as litigation expenses to the wife.

(3.) Against the aforesaid order both the parties have come in revision.