RAJESH KUMAR Vs. SHAWATI & ANOTHER

JUDGEMENT

(1.) The petitioner, herein, filed petition under Section 13 of the Hindu Marriage Act, 1955 against respondent No.1 for dissolution of his marriage on the ground of adultery.

(2.) During the pendency of the petition, respondent No.1, on her behalf, as also, on behalf of her minor son namely Paras (respondent No.2), filed application under Section 24 of the Hindu Marriage Act, 1955, wherein, it was averred that respondents, herein, have no movable or immovable property or source of income and the petitioner, herein, is not paying any maintenance to the respondents, herein. It was further averred that she (respondent No.1) is residing with her parents and her father is a heart patient, who was operated at Sigma Hospital, Ludhiana.

(3.) On the contrary, the petitioner, herein, is an income tax assesses earning Rs. 1,00,000/- per month from his business of mobile, cable connection, as well as from the business of wholesale sugar, ghee and refined oil etc; besides, the respondents have to come from Bari Wala Mandi, Muktsar, from a distance of 80 kms and, therefore, they are entitled to maintenance pendente lite and expenses of proceedings.