SURENDER SINGH Vs. DILRAJ KAUR

JUDGEMENT

(1.) Adjudication of application under Section 24 of the Hindu Marriage Act, 1955 (hereinafter mentioned as the Act) filed by the wife, respondent herein, in a petition under Section 13 of the Act preferred by her for dissolution of marriage between the parties on the ground of cruelty under Section 13(1-a) of the Act, forms genesis of this petition, which has been preferred by the husband, petitioner herein.

(2.) Vide the impugned order, the lower court had fixed Rs.7,000/- per month as interim maintenance and Rs.2,500/- as litigation expenses. In fixing the maintenance amount, the lower court primarily depended upon the pleadings put forth by the wife in her petition for seeking divorce against her husband wherein stand of the husband in the divorce proceedings that he was poor and was not earning much due to his small land holding that they were living hand to mouth was reproduced. It is claimed that before marriage a very rosy picture was given by the husband that he was engaged in computer business in Sirsa which was a fraudulent projection by them for the purpose of marriage only.

(3.) The wife in the application under Section 24 of the Act has however claimed that the husband in fact is having huge agricultural land as also more than 30 commercial shops and was having good rental income.