SHIV KUMAR Vs. ARTI

JUDGEMENT

(1.) Shiv Kumar, by way of instant revision petition under Article 227 of the Constitution of India, has assailed order dated 29.11.2011 passed by learned District Judge, Family Court, Gurgaon, thereby directing the petitioner to pay maintenance pendente lite @Rs. 4,000/- per month to the respondent-wife w. e. f. 15.09.2010 - the date of filing application under Section 24 of the Hindu Marriage Act, 1955 (in short - the Act), in addition to Rs. 4,000/- as litigation expenses.

(2.) Petitioner has filed petition under Section 9 of the Act against the respondent. During pendency of the said petition, respondent-wife moved application under Section 24 of the Act alleging that she is residing at her parental home along with two minor daughters, aged threes years and one year, born out of wedlock and she has no source of income, whereas the petitioner- husband is earning Rs. 70,000/- per month as rent of 135 rooms and Rs. 40,000/- per month from one TATA 407 vehicle and two canters.

(3.) The petitioner-husband, in his reply, alleged that he has no property in his name nor he has any income.