SEEMA Vs. DEVINDER VOHRA

JUDGEMENT

(1.) THIS order disposes of Civil Revision No. 987 of 1991 and Civil Misc. No. 22-M of 1991 filed by the wife for fixation of interim maintenance under Section 24 of the Hindu Marriage Act, 1955 (for short, the Act) during the pendency of the revision petition. The facts :" the petitioner-wife (hereinafter the wife) filed a petition under Section 13 of the Act against the respondent-husband (hereinafter the husband ). During the pendency of the petition, she moved an application under Section 24 of the Act for fixation of interim maintenance and litigation expenses. The application was declined by Shri H. S. Bhalla, Additional District Judge, Jalandhar on January 7, 1991. The wife has come up in revision before this Court.

(2.) THE maintenance was declined only on the ground that the wife had not disclosed in the application that she had withdrawn a sum of Rs. 7000/- from her account with Canara Bank. Since she had concealed this fact from the Court, this disentitled her to claim the interim maintenance.

(3.) IN the application under Section 24 of the Act, the wife stated that she had no source of income for her maintenance.