GURWINDER PAL SINGH Vs. HARWINDER KAUR

JUDGEMENT

(1.) Gurwinder Pal Singh has filed the instant revision petition under Article 227 of the Constitution of India impugning order dated 04.05.2010 (Annexure P-3) passed by learned District Judge, Amritsar, thereby disposing of application moved by respondent under Section 24 of the Hindu Marriage Act, 1955 (in short - the Act).

(2.) The petitioner is husband of respondent. They have two minor sons aged 14 years and 10 years studying in 8th and 6th standard. Relations between the parties have soured. Petitioner has filed divorce petition under Section 13 of the Act against the respondent.

(3.) Respondent moved application Annexure P-1 under Sections 24 and 26 of the Act seeking maintenance pendent elite for the two minor sons alleging that the petitioner-husband is employed as Head Constable and his salary is approximately Rs. 30,000/- per month. He also has income of not less than Rs. 1,50,000/- per annum from agricultural land. Respondent wife is also employed in Police department. Educational expenses of the children are said to be Rs. 6,000/- per month. In addition, they need food, clothing and other necessities of life. The wife accordingly claimed Rs. 15,000/- per month as maintenance pendente lite for the two children.