S. INDERJIT SINGH GULATI Vs. PARMINDER KAUR

JUDGEMENT

(1.) The revision petition has been filed against the order dated 9.12.2005 passed by the learned Additional District Judge Jalandhar whereby maintenance pendente lite @ Rs. 1,500/ - per month has been fixed for the respondent -wife during the pendency of the petition for seeking divorce filed by the petitioner -husband.

(2.) Learned Counsel for the petitioner -husband submits that the respondent wife is a retired teacher and is getting Rs. 3,855/ - per month as pension which excludes the dear -ness allowance and other allowances etc. It is further contended that the provisions of Sec. 24 of the Hindu Marriage Act, 1955 provides for the grant of maintenance to a party to the petition where a party is unable to maintain itself and has no independent income. Therefore, it is contended that the respondent having sufficient means to maintain herself is not entitled for any maintenance. As such, it is contended that the impugned order is vitiated and is liable to be set aside.

(3.) I have given my thoughtful consideration to the contention of the learned Counsel for the petitioner.