PREM NATH SARVAN Vs. PREM LATA SARVAN

JUDGEMENT

(1.) This is a Revision petition filed by the husband against the order dated 23/2/1985 passed by the court of the Additional District Judge in a petition under Section 24 of the Hindu Marriage Act, 1955.

(2.) Section 24 of the Hindu Marriage Act reads as under :-

(3.) What is material under Section 24 is that the party who applies under Section 24 "has. no independent income sufficient for her or his support". "It is only when it is established that the party applying has no independent income sufficient for her or his support that an order for pendente lite maintenance can be made against the non-applicant.