SURENDER KUMAR @ SANJAY Vs. KIRAN RANI

JUDGEMENT

(1.) Surender Kumar @ Sanjay has filed this revision petition under Article 227 of the Constitution of India assailing order dated 6.2.2012, Annexure P/5 passed by learned District Judge (Family Court), Bhiwani thereby granting interim maintenance to respondent wife Kiran Rani at the rate of Rs 6000/- per month from the date of filing of application, besides litigation expenses of Rs 5500/- , on application, Annexure P/1 moved by respondent -wife under section 24 of the Hindu Marriage Act, 1955 (in short, the Act). The petitioner - husband has filed divorce petition against respondent wife Kiran Rani under section 13 of the Act. During pendency of the divorce petition, the wife moved application Annexure P/1 under section 24 of the Act claiming interim maintenance and litigation expenses alleging that she has no source of income whereas the petitioner - husband is Engineer earning salary of Rs 1,10,000/- per month.

(2.) Petitioner - husband alleged that the respondent - wife was herself serving in Delhi Public School, Bhiwani as teacher and if she has voluntarily resigned, she is not entitled to claim interim maintenance from the petitioner. The husband denied his salary to be Rs 1,10,000/- per month.

(3.) Learned District Judge (Family Court), Bhiwani vide impugned order Annexure P/5 granted maintenance pendente lite and litigation expenses to the wife as noticed hereinbefore. Feeling aggrieved, husband has filed this revision petition to challenge the said order.