KRISHAN YADAV Vs. POONAM

JUDGEMENT

(1.) The present revision petition has been filed against the order dated 10.12.2015 passed by learned Additional District Judge, Narnaul whereby the application filed by respondent- wife under Section 24 of the Hindu Marriage Act, 1955 (hereinafter called the 'Act') has been allowed and the petitioner is directed to pay interim maintenance @ Rs.10,000/- per month from the date of application, besides the litigation expenses to the tune of Rs.1000/-.

(2.) Learned counsel for the petitioner contended that the petitioner was serving as Teacher. As per his salary certificate, he was drawing the salary @ Rs.37,591/- per month. He further contended that the petitioner is absent from duties since 10.11.2014 and is not getting any salary. Thus, he contended that at present the petitioner has no income. He further contended that the petitioner is also suffering from depression and has to receive the treatment from Medanta Hospital, Gurgaon and other hospitals. Thus, he contended that the amount of interim maintenance awarded by learned trial court @ Rs.10,000/- per month is exorbitant.

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