RAM CHANDER Vs. USHA RANI

JUDGEMENT

(1.) A petition filed by the Petitioner-husband, for dissolution of his marriage with the Respondent-wife was allowed vide judgment and decree dated 18.4.2005. The Respondent-wife filed an application for the setting aside thereof. That plea came to be allowed vide order dated 29.4.2008. The Petitioner-husband is in revision against it. It is in the course thereof that the wife has applied for the award of litigation expenses and maintenance pendente lite.

(2.) In view of the fact that the salary certifications filed by the parties were not clear, it was ordered that the Accounts Officer, Jagadhri Workshop, Jagadhri shall appear in person to clarify. Mr. Narender Sharma, Section Officer, (Northern Railway, Jagadhri Workshop, Jagadhri) has appeared on his behalf.

(3.) It has been ascertained with the assistance of the learned Counsel for the parties and Mr. Narender Sharma, Section Officer, (Northern Railway, Jagadhri Workshop, Jagadhri) that the present carry home salary of the Petitioner-husband is Rs. 22,638. The statutory deductions have been excluded; while the voluntary deductions have been included in it. There is no controversy that the Petitioner-husband and other members of his family are residing in their newly constructed house, photograph whereof has been placed on record as Annexure A-2.