AMIT Vs. SAROJ @ GEETA

JUDGEMENT

(1.) The present civil revision petition under Article 227 of the Constitution of India has been preferred against the order dated 25.09.2015 passed by the learned District Judge, Family Court, Rohtak, vide which the respondent-wife has been granted the maintenance pendente lite at the rate of Rs.5000/- per month under Section 24 of the Hindu Marriage Act.

(2.) Learned counsel for the petitioner contended that the petitioner is a government employee. He is getting only Rs. 19,000/- per month as salary. He contended that after the exparte decree of divorce dated 03.10.2012, the petitioner has solemnized the second marriage. He also had issue from the that marriage. He has a burden to look after the second wife and the child born from the wedlock with her. He has also to pay Rs. 3500/- per month as maintenance in the petition under the The Protection of Women from Domestic Violence Act, 2005 (for short 'Act'). Thus, he contended that the amount of the maintenance is on the higher side. He further contended that the respondent-wife was running a beauty parlour and a tailor-cum-faishon designing shop and was able to earn Rs. 50,000/- per month. This fact has not been taken into consideration by the learned District Judge.

(3.) I have duly considered the aforesaid contentions.