MANEESH MITTAL Vs. BRIJ BALA

JUDGEMENT

(1.) This order shall dispose of two connected revision petitions bearing Nos.4007 of 2012 filed by Maneesh Mittal-husband and 4160 of 2012 filed by Smt. Brij Bala-wife, arising out of the common order and involving the similar questions of law and facts.

(2.) However, for convenience, the facts are being taken up from Civil Revision No. 4160 of 2012.

(3.) During the proceedings under Section 13-B of Hindu Marriage Act (for brevity, "the Act"), Smt. Brij Bala-petitioner (herein referred as, 'the petitioner) moved an application under Section 24 of the Act for seeking maintenance pendente lite and litigation expenses for herself as well as her minor child namely Archit Mittal. She claimed that she is unable to maintain herself as well as minor son. Now she is working as Assistant Manager, Kotak Mahindra Bank Chandigarh with effect from February, 2012 and drawing salary of Rs.40,000/- per month. Previously, she was working as Assistant Manager with Deutsche Bank, Ludhiana and was drawing salary of Rs.30,000/- per month. It has been further submitted that Maneesh Mittal-respondent (herein referred as, 'the respondent') is working as Senior Vice President in Barclays Bank, Connaught Place, New Delhi and drawing salary to the tune of Rs.2 crores per annum. He drew bonus of Rs.65 lacs in the year 2009, 2010 and 2011 each, besides salary and other emoluments. He has also additional income from various investments made in the share market and the property and rental income from one kanal house at Panchkula. Consequently, she has claimed a sum of Rs.5.00 lacs as litigation expenses and similar amount per month as maintenance for herself as well as minor child.