VIKRAM SINGH ATWAL Vs. REENU SONDHI @ REETIKA ATWAL

JUDGEMENT

(1.) Husband Dr. Vikram Singh Atwal has filed this revision petition under Article 227 of the Constitution of India assailing order dated 11.02.2012 (Anneuxre P-7) passed by learned Additional District Judge, Chandigarh thereby allowing application (Annexure P-1) filed by respondent-wife Smt. Reenu Sondhi @ Reetika Atwal under Section 24 of the Hindu Marriage Act, 1955 (in short, 'the Act') and thereby directing the petitioner-husband to pay Rs. 10,000/- per month as maintenance pendente lite and Rs. 20,000/- as litigation expenses to the respondent.

(2.) The husband has filed divorce petition against the wife under Section 13 of the Act. During pendency of the divorce petition, wife moved application (Annexure P-1) under Section 24 of the Act seeking maintenance pendente lite and litigation expenses alleging that she has no source of income. On the other hand, the husband is running a dental clinic in Chandigarh and is earning Rs. 1,00,000/- per month as professional income besides income from investment made by him.

(3.) The husband in his reply Annexure P-2 alleged that the wife is earning Rs. 2,000/- per month from monthly income scheme of post office from deposit of Rs. 3,00,000/-. The husband also alleged that his net income is Rs. 9780/- per month out of which he is also maintaining the minor son born out of wedlock. He has also to maintain his mother.