BHARTI SHARMA Vs. DEEPAK SHARMA

JUDGEMENT

(1.) Prayer is for modification of order dated 04.08.2017 (Annexure P-3), passed by the learned District Judge, Narnaul, under Sec. 24 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act'), granting Rs. 3,000.00 as maintenance pendente lite to the petitioner and her two minor children along with Rs. 5,000.00 as litigation expenses.

(2.) Before the learned District Judge, stand of the petitioner was that she and her two minor children namely Jatin aged 8 years and Kashish aged 5 years were beaten up by the respondent and turned out from the matrimonial home where after they were staying in a rented accommodation at Mohindergarh. It was claimed that the petitioner was having a monthly expenditure of Rs. 5400.00 on the education and other expenses of the children besides was paying Rs. 4500.00 as house rent. Respondent was claimed to be a registered contractor and owning a Maruti Zen car, earning Rs. 60,000.00 per month. Claim was for order granting maintenance of Rs. 40,000.00 per month to the petitioner and her two minor children besides litigation expenses of Rs. 25,000.00.

(3.) In reply, the respondent-husband's stand was that the petitioner is M.Com and teaching in a private school in Mohindergarh on monthly salary of Rs. 25,000.00 besides she was also taking tuitions. However, respondent admitted owning a car and earning Rs. 6,000.00 to Rs.7,000.00 per month from said car. It was also pleaded that father of the respondent having died, he had to maintain his widowed mother also.