RAJENDRA SINGH Vs. BALJEET KAUR

JUDGEMENT

(1.) This appeal is instituted against the judgment and order dated 30.04.2015, rendered by learned Principal Judge, Family Court, Dehradun in Original Suit No.895 of 2013, "Shri Rajendra Singh vs. Smt. Baljeet Kaur".

(2.) Key facts, necessary for the adjudication of this appeal are that the marriage between the parties was solemnized on 25.11.2011. The respondent filed a petition under Section 24 of the Hindu Marriage Act. According to the averments made in the petition, she was a house wife. She has no independent source of income. The appellanthusband has refused to maintain her. She was forced to live with her parents.

(3.) The petition was contested by the appellant. According to the appellant, he was getting the net salary of Rs.13,000/- per month after deductions. Learned Trial Court has awarded a sum of Rs.8,000/- per month as interim maintenance and Rs.6,000/- as litigation cost on 30.04.2015. Hence, the present appeal.