SAMRU SINGH Vs. DHANAMANI SINGH

JUDGEMENT

(1.) PETITIONER filed an application for dissolution of his marriage with opposite party by a decree of divorce under the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') - After taking some adjournments for filing the written statement, the opposite party filed an application under Section 24 of the Act asking for Rs. 1000/ - towards expenses of the proceeding and maintenance pendente lite @ Rs. 400/ - per month asserting in the application that she had no independent income to meet the expenses of the proceeding filed against her and to maintain herself. In the application, she alleged that the petitioner, an employee under the Steel Authority of India Limited. Rourkela Steel Plant, Rourkela, was drawing a monthly salary of Rs. 1200/ - and has various luxurious articles along with two houses and lands in village Jhirpani and Shaktinagar.

(2.) NO documentary evidence was filed by either party and the petitioner and opposite party examined themselves only as witnesses in support on their respective assertions in the petition and objection. Trial Court having ordered payment of Rs. 500/ - for expenses of the proceeding and Rs. 250/ - per month for maintenance pendente lite, the same is assailed in this Civil Revision by the petitioner.

(3.) IN order to consider the correctness of the impugned order, Section 24 is to be kept in view. It reads as follows :