JATINDER SINGH Vs. AMRIT KAUR

JUDGEMENT

(1.) Husband-Jatinder Singh has filed this revision petition under Article 227 of the Constitution of India to assail order dated 07.01.2012 (Annexure P-4), passed by learned Additional District Judge, Kapurthala, thereby directing the petitioner-husband to pay Rs. 5,000/- per month as maintenance pendente lite and Rs. 7,000/- as litigation expenses to the respondent-wife Amrit Kaur pursuant to her application filed under Section 24 of the Hindu Marriage Act, 1955 (in short, 'the Act').

(2.) Husband has filed petition under Section 12 of the Act for annulment of marriage between the parties. The wife moved application (Annexure P-2) under Section 24 of the Act claiming maintenance pendente lite and litigation expenses alleging that she has no source of income whereas the husband is running a chemist shop and also owns agricultural land and his total income is Rs. 30,000/- per month.

(3.) The husband by filing reply (Annexure P-3) controverted the averments of the wife and pleaded that the wife is working as Teacher earning Rs. 6765/- per month whereas the husband is employed as Helper at a chemist shop earning Rs. 3500/- per month only.