ACCHAR SINGH Vs. MARIAN BAI

JUDGEMENT

(1.) Challenge in the present petition is to the order dated 10.10.2011, passed by the learned court below, whereby in an application filed by the wife under Section 24 of the Hindu Marriage Act, 1955, interim maintenance of Rs. 2,000/- per month has been awarded to her.

(2.) Learned counsel for the petitioner-husband submitted that the petitioner is handicapped and is not doing any work. His earning is not sufficient to enable him to pay Rs. 2,000/- per month as maintenance to the wife.

(3.) After hearing leaned counsel for the petitioner, I do not find any merit in the present petition. The case set up by the wife was that the petitioner-husband is owning about 35 kanals of land. Though it was denied by the petitioner in reply to the application filed in the court below, but there is no specific stand before this court regarding the petitioner's owning any land or not. Further, award of Rs. 2,000/- per month as maintenance cannot be said to be on the higher side, considering the costof living now a days. Even if the wife lives with the petitioner, he may have to spend this much amount on her maintenance.