JASICA ALIAS JASBIR KAUR Vs. ASHWANI OBEROI

JUDGEMENT

(1.) Wife Jasica alias Jasbir Kaur, by filing this revision petition under Article 227 of the Constitution of India, seeks enhancement of maintenance pendente lite.

(2.) Respondent-husband Ashwani Oberoi has filed divorce petition against the petitioner-wife under Section 13 of the Hindu Marriage Act, 1955 (in short the Act).

(3.) The wife moved application under Section 24 of the Act claiming maintenance pendente lite for herself as well as for minor son of the parties residing with the wife and also claimed litigation expenses. The wife alleged that she has no source of income, whereas the husband was running wholesale business of karyana in a big shop at Pathankot and earning Rs.40,000/- per month.