VIJAY KUMAR Vs. HARSH LATA AGGARWAL

JUDGEMENT

(1.) BY this petition under Article 227 of the Constitution of the India,the petitioner has assailed the order dated 29th February 2008 passed by learned trial court whereby the application of the respondent/wife filed under Section 24 of Hindu Marriage Act, 1955 was allowed and the trial Court granted a maintenance of Rs. 10,000/- per month to the respondent wife and also directed the husband to pay (petitioner herein) Rs. 15,000/- as litigation expenses.

(2.) THE respondent wife in this case is an advocate. She is a postgraduate in law and holds a diploma in Tax and is an advocate in the Supreme Court of india. She is also a notary public authorized by the Government to attest documents. On the other hand, the petitioner is a retired engineer. He was working in CPWD. After retirement, he opened two private limited companies viz integrated Techno Systems Pvt. Ltd and Integrated Techno Construction Private limited. He is one of the directors in both the companies.

(3.) WIFE alleged that though she was an advocate and a notary public, but she had no regular income from her profession and that during her stay in the matrimonial home, she was not allowed to practice. She was not able to maintain herself. About her husband, she stated that her husband was having an income of approximately Rs. 1 lac per month from various projects. He also had a flat in chirag Delhi worth Rs. 20 lac and a flat near Chattarpur Mandir worth Rs. 10 lac. He was maintaining a car and was having FDRs. The assets of both the companies were around Rs. 40 lac.