SANJIV SANGWAN Vs. SANGEETA SANGWAS

JUDGEMENT

(1.) Order dated 26.7.2003 impugned in the present petition has dismissed an application filed by the petitioner seeking review of the order dated 28.1.2003 vide which order learned Matrimonial Judge granted a monthly maintenance of Rs.25,000/- to the respondent (wife). Additionally, Rs. 15,000/- towards litigation expenses was directed to be paid by the petitioner.

(2.) Petitioner and the respondent were married as per Hindu rites and custom on 31.1.1990. The marriage soured. The husband and wife separated. 2 children born out of the wedlock are admittedly students of a reputed public school in Kodaikanal. Expenses of the 2 children are borne by the petitioner.

(3.) Seeking interim maintenance under Section 24 of the Hindu Marriage Act 1955 respondent stated that she had no source of income. That proprietory rights of a defunct factory by name of M/s.Solutions in Gurgaon belonged to her. She stated that the factory was lying closed and was a defunct unit.