SAURABH GUPTA Vs. ISHA GUPTA

JUDGEMENT

(1.) CM No.13495-CII of 2012 Allowed as prayed for. CIVIL REVISION NO.3076 OF 2012 Saurabh Gupta has filed this revision petition under Section 115 of Code of Civil Procedure assailing order dated 30.04.2012 (Annexure P-1) passed by learned Additional District Judge (Fast Track Court), Rohtak thereby disposing of application filed by respondent-Isha Gupta under Section 24 of the Hindu Marriage Act, 1955 (in short, the Act). Petitioner has filed divorce petition under Section 13 of the Act against the respondent. It is undisputed that marriage between the parties was solemnized on 27.05.2010 and out of the wedlock, a minor son was born on 04.02.2011.

(2.) THE respondent-wife alleged in her application Annexure P-4 under Section 24 of the Act that she has no source of income to maintain herself and her minor son living with her whereas the petitioner-husband is earning about Rs. 6,00,000/- per annum from his ancestral business.

(3.) THE wife by filing rejoinder controverted the averments made by the husband. Learned trial Court vide impugned order Annexure P-1 directed the petitioner to pay to the respondent Rs. 4,000/- as maintenance pendente lite from the date of filing application and Rs. 5,000/- as litigation expenses. Feeling aggrieved, petitioner has filed this revision petition.