ANIL Vs. MONI

JUDGEMENT

(1.) Heard Sri S.K.M. Tripathi, learned counsel for the petitioner.

(2.) Petitioner has invoked the writ jurisdiction of this court challenging the order dated 15.3.2012 passed by the Additional Civil Judge (Senior Division), Ghaziabad on an application under Section 24 of the Hindu Marriage Act, 1955 fixing maintenance pendente lite divorce petition @ Rs.2,000/- per month.

(3.) The submission of learned counsel for the petitioner is that in proceedings under Section 125 Cr.P.C. already an amount of Rs.1500/- per month had been fixed and under an interim order of this court dated 11.7.2007 maintenance @ Rs.750/- per month is being paid to the respondent. He further submits that the petitioner has no independent source of income and therefore fixation of maintenance @ Rs.2,000/- per month is excessive.