HARINDER KUMAR Vs. DEEPIKA BANGE

JUDGEMENT

(1.) THE petitioner -husband has invoiced the jurisdiction of this Court under Article 227 of the Constitution of India seeking to challenge the order dated 12.11.2014 (Annexure P -3) passed by the Matrimonial Court, Hoshiarpur. The petitioner has filed an application under Section 13 of the Hindu Marriage Act for dissolution of marriage during pendency of which the respondent -wife filed an application under Section 24 for award of maintenance pendente lite and the litigation expenses. Learned Matrimonial Court has awarded an amount of Rs. 5000/ - as maintenance pendente lite from the date of filing of the application. However, the lower Court did not award litigation expenses.

(2.) IN the application of respondent it was stated that the petitioner is running a printing press and working as a property dealer. His monthly income is stated to be Rs. 1 lac. Father of the petitioner is working in the BSNL and his mother is an employee of Mandi Board.

(3.) LEARNED counsel for the petitioner vehemently contended that there was no prima facie evidence for supporting the contention that the petitioner was having sufficient income. On the other hand, it is submitted that the respondent -wife is living abroad in United Kingdom and it cannot be said that she is not having sufficient source of income for her maintenance.