AMANJOT SINGH Vs. RAJWANT KAUR

JUDGEMENT

(1.) CMM-80-2016 Respondent-wife moves this application invoking the provisions under Sec. 24 and Sec. 26 of the Hindu Marriage Act, 1955, praying for maintenance pendente lite for herself and for the minor daughter aged about seven years.

(2.) The fact remains that the respondent filed a petition under Sec. 125 Crimial P.C. before the learned Judicial Magistrate 1st Class, Ludhiana, seeking interim maintenance. A sum of Rs. 2,000.00 per month towards maintenance for the respondent and a sum of Rs. 1,000.00 per month towards maintenance of minor daughter were fixed by the learned Judicial Magistrate 1st Class, Ludhiana.

(3.) It is contended by the respondent-wife that the said amount fixed by the learned Judicial Magistrate 1st Class, Ludhiana, is highly inadequate and insufficient to maintain herself and her daughter. It has been contended that the appellant-husband is a man of means carrying on the business of manufacture/export and sale of bicycles, hub bicycles, bicycles spare parts etc. under the name and style of Indian Enterprises, having factory at Janta Nagar, Ludhiana. It was also contended that appellant-husband is doing the said business along with his elder brother Sarabjot Singh. Having thus contended that the appellant-husband is earning not less than a sum of Rs. 50,000.00 per month from out of the said business, respondent-wife has sought a sum of Rs. 25,000.00 per month towards maintenance for herself and her daughter.