(1.) The applicant/appellant, by way of this application filed under section 24 of Hindu Marriage Act 1955 (hereinafter referred to as 'the Act'), seeks maintenance pendente-lite to the tune of Rs. 15000/- per month, averring therein that she is residing with her widowed mother, having no source of income whereas her husband/respondent is an able bodied person earning more than Rs. 25,000/- per month from business of ready-made garments.
(2.) The respondent, in his reply has taken a stand that the applicant admittedly was married with one Sukhvinder Singh in the year 1992 and had married the respondent in the year 2006 by concealing the said fact, without getting divorce from her previous husband and in these circumstances the second marriage of the applicant to respondent cannot be said to be valid marriage as has been rightly held by the learned lower Court declaring the marriage as null and void, and thus the applicant is not entitled to any maintenance.
(3.) We have heard the submissions addressed before this Court.
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