AMIT Vs. NEELAM

JUDGEMENT

(1.) This order shall dispose of Civil Revision No.5899 of 2013 and Civil Revision No.7639 of 2013 since parties are husband and wife and both areaggrieved against the order dated 14.8.2013 passed by the Additional District Judge, Rohtak whereby application for maintenance pendente lite has been decided.

(2.) The trial Court has directed payment of Rs. 7000/- per month as maintenance pendente lite to the wife keeping in mind that the husband is working as Corporal Airman in the Indian Air Force and was getting gross salary of Rs. 27,670/-. Litigation expenses to the tune of Rs. 11,00/- has also been ordered vide impugned order dated 14.8.2013.

(3.) Counsel for the petitioner-husband submitted that he had taken a loan of Rs. 9,50,000/- for purchase of a plot in February, 2012 and he has to pay installment of the loan and the respondent wife is earning by doing tuition work in village Dimana and also doing the work of Tailoring and she is not entitled for maintenance. Counsel has also placed reliance upon Annexure P/3 to show that out of Rs. 27,670/-, there was deduction of Rs. 16,963/- and he is only receiving net pay of Rs. 10,707/- per month.