AVNEESH VYAS Vs. AMBAR VYAS

JUDGEMENT

(1.) Heard.

(2.) Suit for divorce is by the petitioner. The petitioner and respondent No. 1 have a son aged 9 years born out of wedlock. The son lives with the wife who earn her livelihood by teaching in school where she earns Rs. 7,577 per month. The son studies is in Class-IV. The petitioner on the other hand is a Placement Officer in Devi Ahilya Bai Vishwavidyalaya, Indore, and earns Rs. 15,876.

(3.) Respondent filed an application under Section 24 of the Hindu Marriage Act, 1955, for maintenance pendente lite claiming Rs. 25,000 per month.