SATISH KUMAR SOOD Vs. GAYATRI DEVI

JUDGEMENT

(1.) This appeal has been preferred against the award of Rs. 1.5 lacs to the respondent-wife for performing the marriage of the daughter of the parties.

(2.) Marriage between the parties took place in the year 1973 and a female child, namely, Manju was born on 22.4.1975 out of this wedlock. The respondent-wife filed a petition under Section 3(b)(ii) and under Section 20(3) of the Hindu Adoption and Maintenance Act, 1956 read with Section 26 of the Hindu Marriage Act, 1955 for grant of expenses for performing marriage of the daughter alleging, inter alia, that she was getting a salary of Rs. 7300/- per month and the daughter was studying at Delhi and expenses were required for study of the daughter as well as for performing her marriage. It was stated that the husband was employed as Junior Auditor and getting a salary of Rs. 15,000/- per month and he also owned a 12-Marla house in Sector 10, Panchkula valuing Rs. 39 lacs in his name beside the ancestral property at Morinda. The appellant-husband contested the petition stating, inter alia, that the daughter has since got employment in the Punjab State Technical Education Board and is getting a salary of Rs. 5000/- per month and, therefore, she did not require any expenses.

(3.) The trial Court held that for performing the marriage of the daughter, a sum of Rs. three lacs will be required which should be shared by the husband and the wife in equal proportion The husband was, therefore, directed to pay a sum of Rs. 1.5 lacs as already noticed above.