VIRENDER KUMAR Vs. RITU

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dated 26.08.2014 passed by the Family Court, Gurgaon whereby, it has been directed that the petitioner-husband will be liable to pay sum of 3,000.00 per month as maintenance pendente lite from the date of filing of the application i.e. 05.08.2013 besides 2,200.00 as litigation expenses.

(2.) Counsel for the petitioner has vehemently submitted that the conduct of the respondent-wife is not above board and even an FIR had been lodged against her as she had encashed an LIC policy.

(3.) Admittedly, the parties got married on 27.01.2008 and there is a girl child from the marriage. The allegation of the respondent-wife is that she was thrown out on 22.07.2011 and the present petition has been filed on 09.05.2012. In the application under Sec. 24 of the Hindu Marriage Act, 1955 (in short 'the Act') filed by the wife, it has been alleged that the petitioner-husband is working in the office of the property dealer and also doing work of property dealing at Gurgaon and is having income of more than 50,000.00 per month and a prayer had been made for grant of 20,000.00 per month as maintenance pendente lite.