RISHI KUMAR Vs. SUMAN

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner and the respondent are bound by a matrimonial bond. Unfortunately, the marriage has turned sour. A petition for divorce is pending. Respondent filed an application under Section 24 of the Hindu Marriage Act alleging that she had no income and that the petitioner was gainfully employed in automobile business being sole proprietor of a workshop M/s.New Milap Auto Engineering Works. She alleged that he was the only son of his parents. She stated that her husband was having an income of Rs. 50,000/- per month. She claimed maintenance in sum of Rs. 33,000/- per month.

(3.) IN rejoinder the wife pointed out the social and economic status of the two families when she got married. She pointed out that her parents spent lavishly at the wedding and even gave an Alto car to her husband. She pointed out that at the time of marriage apart from usual gifts, furniture to fill a drawing room, colour television, refrigerator, washing machine and other electrical gadgets were gifted by her parents. From the extent of dowry articles she wanted the Court to gather the economic status of the parties.