LAKHWINDER SINGH Vs. SURJIT KAUR

JUDGEMENT

(1.) Maintenance of Rs.15,000/- per month pursuant to an application under Section 24 of the Hindu Marriage Act, 1955 has been allowed in favour of the respondent-wife against which the present petition has been preferred by the husband claiming that he is not earning Rs.5 lacs per month as claimed by the wife but is only earning Rs.20,000/- per month.

(2.) Perusal of the impugned order reveals that the husband, petitioner herein, intentionally omitted to file copies of income tax returns of the years earlier to 2014-15 in which particular year he has shown his gross income Rs.2,47,747/- whereas in the earlier years, his income is much more. Plea of the husband that his son residing with the wife is earning Rs.1 lac from the business of goldsmith. In fact, the husband also runs the business of goldsmith. If he claims that his son is earning Rs.1 lac per month, then income of the husband who is in this business since long is likely to be much more, as has been observed by the trial court. In these circumstances, maintenance of Rs.15,000/- per month allowed in favour of the wife with litigation expenses of Rs.10,000/- is well-written, well-articulated and wellexplained.

(3.) In any case, if there is substantial change of circumstances, either of the parties is at liberty to make an application for modification of the impugned order before the court concerned.