SANDEEP SINGH DHILLON Vs. ANUPREET KULAR

JUDGEMENT

(1.) Impugned in the present revision petition is the order dated 11.4.2017 (Annexure P-1), passed by learned Additional District Judge, Ludhiana vide which while deciding the application filed by respondent-wife under section 24 of the Hindu Marriage Act, 1955, during the pendency of divorce petition, maintenance pendente lite @ Rs. 33,000/- per month to the respondent-wife was allowed in addition to Rs. 15,000/- as litigation expenses.

(2.) I have heard learned counsel for both the parties and perused the case file.

(3.) The admitted position is that parties were married on 28.11.2009 at Ludhiana. No child was born out of the wedlock. Petitioner-husband is employed with Oil and Natural Gas Corporation Ltd., Mumbai. As per the salary certificate produced before this Court but not produced before the trial Court, the total income is little more than Rs. 1.00 lac. However, after deductions the carry home salary is approximately Rs. 53,000/-. Learned counsel for the petitioner has argued that petitioner is deaf and having speech impairment.