RAJINDER SINGH Vs. AMANJEET KAUR

JUDGEMENT

(1.) This is husband's petition calling in question an order passed on an application under section 24 of the Hindu Marriage Act, 1955 ("1955 Act") in a divorce petition filed by him against the respondent-wife under Section 13 of the 1955 Act.

(2.) The couple married in January 2013 according to Sikh rites. The petitioner resides in United States of America while the respondent-wife lives in Jalandhar with her parents by force of circumstances. The learned Additional District Judge, Jalandhar (NRI Court) has awarded a sum of Rs. 20,000/- per month as interim maintenance from the date of application till decision of the petition. The order was pronounced on April 06, 2017. The wife was able to establish prima facie that she had no movable or immovable property in her name or source of income to maintain herself and thus deserves maintenance pendente lite.

(3.) It is argued by the learned counsel for the petitioner that his client indeed resides in USA and had worked as a Manager in Petrol Pump but presently he is out of job. If that is so, then he did not disclose his source of current income and how much he earns to sustain a living for himself. Wife alleges that he runs a departmental store in USA and earns a lot of money.