DAVINDER SHARMA Vs. ARCHNA

JUDGEMENT

(1.) By filing this revision petition under Article 227 of the Constitution of India, husband Davinder Sharma has impugned order dated 12.05.2011, passed by learned Additional District Judge, Chandigarh, thereby, granting maintenance pendent lite of Rs. 5,000/- per month to respondent wife Archna (for herself and the minor daughter of the parties), besides litigation expenses of Rs. 5,000/- on an application moved by the wife under Section 24 of the Hindu Marriage Act, 1955 (in short, 'the Act').

(2.) Wife has filed divorce petition under Section 13 of the Act against the husband. Undisputedly, marriage between the parties was solemnized on 23.11.2008 and female child has been born out of the wed lock on 01.12.2009. However, the wife is residing at her parental home since 31.08.2009.

(3.) Wife in her application under Section 24 of the Act alleged that she has no source of income for herself and the minor daughter whereas the husband is earning Rs. 50,000/- per month by running taxi service in Delhi.