JAGMINDER SINGH Vs. SARABJIT KAUR

JUDGEMENT

(1.) Jagminder Singh has filed the instant revision petition under Section 115 of the Code of Civil Procedure to assail order dated 20.05.2010 passed by learned Additional District Judge, SAS Nagar (Mohali), thereby disposing of application filed by Respondent-Sarabjit Kaur under Section 24 of the Hindu Marriage Act, 1955 (in short, the Act).

(2.) Petitioner is husband of the Respondent. They have a minor son. Petitioner has filed divorce petition against the Respondent under Section 13 of the Act. In the divorce petition, Respondent moved application under Section 24 of the Act seeking maintenance pendente lite for herself as well as for the minor child and also claimed litigation expenses alleging that she has no source of income to maintain herself and the minor child whereas Petitioner being healthy and able bodied has sufficient means to maintain them.

(3.) The Petitioner-husband alleged that Respondent-wife is herself earning Rs. 10000/-per month by stitching work. The Petitioner also alleged that he is employed in a private firm getting Rs. 3000/-per month as salary. Various other pleas were also raised.