GURPREET SINGH Vs. MANJIT KAUR

JUDGEMENT

(1.) THIS appeal has been filed by the appellant -husband against the judgment and decree dated 28.02.2011 passed by the learned Additional District Judge, Bathinda whereby the petition of the respondent -wife under Section 13 of the Hindu Marriage Act, 1955 ('Act' - for short) for dissolution of marriage by a decree of divorce was allowed.

(2.) MARRIAGE between the parties was solemnized on 02.12.2001 at Goniana Mandi, District Bathinda by way of Anand Karaj, ceremony. They lived together as husband and wife and cohabited as such at Jallalabad and a daughter namely Gurbani was born from this wedlock. It was alleged by the respondentwife that the appellant -husband was addicted to intoxicants and used to take drinks daily; besides, the appellant -husband was aFAO No.M -128 of 2011 spend thrift and a greedy person. Allegations of cruelty were also levelled. The appellant -husband on appearance denied the allegation of the respondent -wife. He, however, admitted the factum of marriage.

(3.) DURING the pendency of the petition, the respondent -wife filed an application under Section 24 of the Act, which was opposed by the appellant -husband. The learned trial Court vide order dated 24.07.2010 allowed the said application and it was ordered the appellant -husband shall pay Rs. 1000/ - per month to respondent -wife and Rs. 500/ - per month to their minor daughter Gurbani, from the date of filing the application i.e. 25.03.2010. Litigation costs of Rs. 1000/ - were awarded.