MADAN GOPAL SINGLA Vs. SHASHI AGGARWAL

JUDGEMENT

(1.) Feeling dissatisfied with the judgment and decree daed 23.05.2013 passed by District Judge, (Family Court), Ambala, appellant-husband has filed the present appeal to get the marriage dissolved by a decree of divorce under section 13 of the Hindu Marriage Act.

(2.) During the pendency of the appeal, the respondent-wife has filed an application under section 24 of the Hindu Marriage Act, seeking maintenance pendente lite at the rate of Rs. 25,000/- per month besides litigation expenses of Rs. 50,000/- claiming that appellant-husband is employed as Warrant Officer in Indian Air Force and was getting salary of Rs. 60,000/- per month, which as per the respondent-wife is now enhanced to Rs. 80,000/- per month after the revision of pay scales.

(3.) The application has been opposed, inter-alia, on the ground that the appellant-husband is already forced to part with a sum of Rs. 7600/- per month for the maintenance of the daughter every month, as per order passed by the Chief of the Air Staff dated 16.11.2011 Annexure A-1. It has been urged that the applicant-wife is owner of 192 square yards plot and one flat in Maharashtra and is getting income from the aforesaid property.