SONIA Vs. AMIT NARANG

JUDGEMENT

(1.) Civil Misc. application No.22758-CII-2016 is allowed.

(2.) Photographs Annexure P6, are permitted to be taken on record.

(3.) In a petition under section 13 of the Hindu Marriage Act for dissolution of marriage filed by the respondent-husband, the Family Court, Jind, has awarded interim maintenance of Rs. 4,000/- per month to the appellant-wife under section 24 of the Hindu Marriage Act besides litigation expenses of Rs. 5,000/-, taking into consideration the fact that the appellant has no source of income and she along with her two minor children is staying with her parents. The appellant had claimed that the respondent-husband is running a Confectionary shop under the name and style Narang Juice and Confectionary Shop. His rental income was claimed to be Rs. 55,000/- per month. Against the claim of Rs. 30,000/- per month for her maintenance as well as maintenance of minor children, a sum of Rs. 4,000/- per month has been awarded to enable the appellant to maintain herself as well as minor children during pendency of the petition.