GURSIMRAT PAL KAUR Vs. ASHA NAND

JUDGEMENT

(1.) CMM No. 33 of 2011 Prayer in this application is for grant of maintenance pendente lite @ Rs.span 25,000.00 per month and litigation expenses of Rs.span 25,000.00.

(2.) Counsel for the applicant-wife has contended that the respondent-husband is earning more than Rs.span 1,00,000.00 per month from tuition work and business of property dealing. It is further contended that the applicant has no source of income to maintain herself.

(3.) In reply, counsel for the respondent-husband has contended that the respondent is a whole time worker in Youth Wing Organisation of CPI (M) and is getting allowance of Rs.span 2500.00 and free accommodation in the party office at Cheema Bhawan, Sector 30, Chandigarh. It is further urged that the applicant is a qualified homeopathy doctor and also has a degree of D Pharmacy. She is earning handsome money from her practice as a Doctor.