KARAMJIT SINGH Vs. RAMANDIP KAUR

JUDGEMENT

(1.) This order will dispose of an application under section 24 of the Hindu Marriage Act, filed by the applicant-respondent-wife seeking maintenance pendente lite @ Rs. 10,000/- per month for herself and the minor son Sahilpreet besides litigation expenses of Rs. 30,000/-. It is claimed that she has got no movable or immovable property and has no source of income to maintain herself as well as the minor son whereas appellant/non-applicant/husband is having immovable property at village Bhularheri, Tehsil and District Sangrur and owns ?th share in the land measuring 57 bighas 16 biswas. He has income of Rs. 1,50,000/- per annum from immovable property and is also earning Rs. 20,000/- per month by selling milk.

(2.) In the reply filed, it has been admitted that appellant-husband is having only 13 big has of land and is earning only Rs. 1 lac per annum. However, the other sources of income have been denied. A plea in the shape of preliminary objection has been taken that the applicant-wife has involved the appellant-husband in number of cases.

(3.) Counsel for both the parties admit that a sum of Rs. 4000/- had been awarded as maintenance pendents lite before the trial Court.