GEETU Vs. SUBHASH CHANDER

JUDGEMENT

(1.) Vide this common order, CR No.4387 of 2018 titled Geetu v. Subhash Chander and CR No.3175 of 2018 titled Subhash Chander v. Geetu are being disposed of. Since both the revision petitions have arisen out of the same order, therefore, common facts are being noticed.

(2.) Both the revision petitions have been preferred against the order dtd. 19/3/2018 passed by Additional District Judge, Rupnagar.

(3.) Subhash Chander husband of Geetu filed a petition under Sec. 13 of the Hindu Marriage Act for dissolution of marriage of the parties by way of decree of divorce. An application under Sec. 24 of the Hindu Marriage Act was filed by the wife (Geetu) for grant of maintenance pendente lite on behalf of herself as well as on behalf of minor son, besides litigation expenses. Wife claimed that husband is a man of sources who is serving as a Lecturer in Global College of Engineering and Technology at Khanpur Khuhi against a salary structure of Rs.50,000.00 per month. He also used to work in agriculture sector and his income is Rs.1.00 lac per month from the said profession. On the other hand, wife has no moveable and immoveable property and has no source of income to maintain herself as well as minor son. She claimed maintenance pendente lite to the tune of Rs.15,000.00 per month for herself and Rs.10,000.00 per month to the minor son besides litigation expenses to the tune of Rs.30,000.00. Wife also submitted that the husband is a qualified person having qualification of M.Sc. Physics. The minor son is living with her.