LAKHAN @ LAXMAN Vs. ANKITA LAXMAN KALE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) By this petition, the petitioner assails order dtd. 18/6/2020 passed by the Civil Judge Senior Division, Shrigonda awarding interim maintenance of Rs.1,500.00 per month to the respondent-wife under Sec. 24 of the Hindu Marriage Act in H. M. P. No. 125 of 2018.

(3.) The marriage between the petitioner and the respondent was solemnized on 18/12/2016. The respondent-wife has filed petition for divorce. In that petition both wife and husband filed their respective applications claiming interim maintenance against each others. Both raised a claim that they are unemployed, whereas their counterpart is employed and earning salary and income. The Trial Court after considering entire material on record has awarded interim maintenance of Rs.1,500.00 per month to the respondent-wife and has not awarded any interim maintenance to the husband.