JATINDER PAUL SHARMA Vs. RENU SHARMA

JUDGEMENT

(1.) THE husband filed a petition under Section 13 of the Hindu Marriage Act (hereinafter referred to as the Act'), for decree of divorce against his wife, on September 19, 1990.

(2.) THE respondent-wife moved an application for grant of maintenance pendente lite and litigation expenses, wherein she stated that she has no source of income to maintain herself, whereas the respondent-husband was employed as Sectional Officer in Ranjit Sagar Dam, Shahpur Kandi, and was getting Rs. 3. 446/- per month, as salary.

(3.) THE petitioner-husband in reply to the application, stated that the respondent is in service as Teacher in Mela Devi Kalra Arya Public School, Saili Road, Pathankot, and thus, she has sufficient means of income to maintain herself. The wife produced a Certificate to the effect that her resignation has been accepted w. e. f. November 1, 1990. The trial Court, after finding that the husband is getting Rs. 3,446/- as salary, granted maintenance to the wife, at the rate of Rs. 800/per month w. e. f. November 15, 1990 and Rs. 1,000/- as litigation expenses.