KULBIR SINGH Vs. RAJWINDER KAUR

JUDGEMENT

(1.) This order will dispose of an application under section 24 of the Hindu Marriage Act, 1955 for maintenance pendente lite @ Rs. 50,000/- per month filed by respondent-wife claiming that the husband-appellant is a rich person and earning a sum of Rs. 3 lacs per month in dollars in Canada.

(2.) Learned counsel for the non-applicant/appellant has contested the application denying his earning capacity to the extent of Rs. 3 lacs but has admitted that he is maintaining a wife Veerpal Kaur and three children in Canada.

(3.) Learned counsel for the non-applicant/appellant has submitted that a sum of Rs. 33,000/- has already been paid as litigation expenses and the respondent-wife has already received a sum of Rs. 11,50,000/- as part of the permanent alimony in proceedings under Section 13-B of the Hindu Marriage Act which could not be culminated in dissolution of the marriage. He has further submitted that marriage of the non-applicant/appellant with applicant-respondent by way of chadar-andaji would be a nullity as the appellant already had a legally wedded wife.