HONEY RANDHAWA Vs. JASBIR S. RANDHAWA

JUDGEMENT

(1.) Honey Randhawa (wife) has filed this revision petition under Article 227 of the Constitution of India assailing order dated 19.04.2011 Annexure P-1 passed by District Judge, Family Court, Gurgaon thereby dismissing application moved by the wife under Section 24 of the Hindu Marriage Act, 1955 (in short, the Act) claiming maintenance pendente lite and litigation expenses during pendency of divorce petition filed by respondent husband-Jasbir S. Randhawa under Section 13 of the Act.

(2.) The petitioner herself alleged that she has income of a little over Rs. 50,000/- (Rupees fifty thousand) per month whereas she has to spend Rs. 2,00,000/- per month on education of her younger daughter in United States. It was also alleged that respondent-husband is earning several lacs of rupees and also has earning capacity. He also has property worth crores of rupees.

(3.) Respondent alleged that he has no income whereas the petitioner wife has properties and has lot of income including salary and rental income.