DALJEET KAUR Vs. HARMEET SINGH

JUDGEMENT

(1.) This is an application under section 24 of the Hindu Marriage Act filed by the appellant-wife claiming a sum of Rs. 55,000/- as litigation expenses and Rs. 35,000/- per month as maintenance pendente lite, claiming that the respondent-husband is doing the business of manufacturing RO Water Purifiers and sale purchase/repair of the same and is earning Rs. 1 lac per month. She claims that she is unable to maintain herself and she has got no source of income.

(2.) The respondent-husband has claimed that he is earning not more than Rs. 10,000/- and is assisting his father in the RO business.

(3.) We have heard counsel for both the parties.