DHARWANT SINGH Vs. NARINDER KAUR

JUDGEMENT

(1.) The present revision petition has been filed under Art. 227 of the Constitution of India for setting aside order dated 26.10.2015 passed by learned Civil Judge (Senior Division), Rajpura, whereby, interim maintenance @ Rs. 2,000.00 per month has been granted to respondent-wife and Rs. 2500.00 per month each to minor children, namely, Harminder Kaur @ Harmandeep Kaur and Gurjoban Singh from the date of filing of application under Sec. 24 of the Hindu Marriage Act.

(2.) Briefly, the facts of the case are that the marriage between the petitioner and respondent was solemnized on 09.11.2008 as per sikh rites and from the said wedlock, two children were born. However, some differences arose between the parties and the respondent-wife left her matrimonial home in the month of Feb., 2013. Respondent-wife has filed an application under Sec. 24 of the Hindu Marriage Act for grant of litigation expenses and interim maintenance as petition under Sec. 9 of the Hindu Marriage Act was pending.

(3.) As per claim of respondent-wife, the petitioner-husband was working as Foreman and was getting salary of Rs. 10,000.00 per month. It was also mentioned in the application that there was an agriculture income of Rs. 4 lakh per year. Reply to the application was filed and averments made in the application were denied. The trial Court allowed the application by granting interim maintenance to the tune of Rs. 2000.00 per month to respondent-wife and Rs. 2500.00 per month each to minor children Harminder Kaur @ Harmandeep Kaur and Gurjoban Singh from the date of filing of application.