POMINDER KUMAR CHHABRA Vs. ASHA DEVI

JUDGEMENT

(1.) By this common order, I would be disposing of civil revision Nos. 406/97 and 527/97, filed by the petitioner/husband. The first revision is directed against order dated 2.1.1997, passed by the learned Additional District Judge, granting Rs. 1500.00 per month as maintenance and Rs. 4,000.00 as litigation expenses, on an application moved by the respondent/wife under Section 24 of the Hindu Marriage Act. The petitioner preferred a review application against the order dated 2.1.1997. which was dismissed by the Additional District Judge vide order dated 27.3.1997. The petitioner has preferred civil revision No.527/97 against the order dated 27.3.1997, dismissing the review application.

(2.) The factual matrix of the case may be briefly noted:-

(3.) As regards the chemist shop , petitioner claims to be a partner alongwith his brother and mother. His share being only one third. This is disputed by respondent/wife, who claims that the petitioner has half share in the shop. Mother's share is only to have tax benefit. Petitioner claims that the business of the chemist shop did not prosper as expected, since the proposed hospital at AmbedKar Nagar did not come up and become functional. As a result of the complaint lodged by respondent, the petitioner's father was suspended and ultimately retired from service. Petitioner says that respondent is a post graduate and B.Ed. she is earning about Rs 4,000.00 .00 per month from private tutions etc.