NARESH Vs. RANI

JUDGEMENT

(1.) (Oral) - Petitioner-husband is aggrieved of the order dated 26.11.2014, whereby the maintenance pendente lite in an application filed under Sec. 24 of the Hindu Marriage Act from the date of the application, has been granted.

(2.) Mr. Kamal Singh, learned counsel appearing on behalf of the petitioner-husband submits that the petitioner-husband is not working, whereas the respondent-wife is working as Assistant Professor and earning Rs.70,000.00 per month and, therefore, she can easily take care of the education and well being of the minor daughter. Provisions of Sec. 24 of the Act do not apply to the child. The same apply only to the spouses.

(3.) Mr.Sushil Saini, learned counsel appearing on behalf of the respondent-wife submits that the respondent-wife is working as an Assistant Professor and drawing salary of Rs.70,000.00 per month, but it is the responsibility of the petitioner-husband to take care of the minor child.