MAKHAN SINGH Vs. MANJIT KAUR

JUDGEMENT

(1.) The present revision petition has been filed by Makhan Singh (husband) against the order dated 16.02.2017 passed by Additional District Judge, Sangrur vide which the application moved under section 24 of the Hindu Marriage Act (for short, the Act') by the wife (Manjit Kaur) was partly allowed and the application moved by Makhan Singh (husband) was dismissed.

(2.) The wife filed a petition for divorce under Section 13 of the Act claiming cruelty against husband. During the pendency of the petition, an application under Section 24 of the Act was filed by the wife seeking maintenance of Rs. 15,000/- per month. On notice, the husband filed reply to the said application and also moved a cross application under Section 24 of the Act claiming maintenance from the wife of Rs. 15,000/- per month. The wife also filed the reply to the said application. The Additional District Judge, Sangrur, dismissed the application of the husband holding that no concrete evidence was produced that the wife was doing very well financially. However, the application of the wife was partly allowed and she was found entitled to a maintenance of Rs. 2,000/-per month and Rs. 4,000/- for litigation expenses.

(3.) Aggrieved of the said order, the petitioner has filed the present revision.