RAM PAL Vs. SAVITA VERMA

JUDGEMENT

(1.) The husband Shri Ram Pal and the wife Smt. Savita Verma, both felt dis-satisfied from the order passed by learned Additional District Judge, Jalandhar dated 30.4.1998, on an application filed by the wife under Section 24 of Hindu Marriage Act, hereinafter referred to as the Act, giving rise to the two revision petitions being C.R. No. 2029 of 1998 and 3008 of 1998. Thus, it would be appropriate to dispose of both these revision petitions by a common order.

(2.) Factum of marriage between the parties was not disputed. They were married at Jalandhar according to Hindu rites and ceremonies. The petition under Section 13 of the Act was filed by the husband against the wife on the ground of desertion and cruelty.

(3.) In the application under Section 24 of the Act, the wife had stated that she has no source of income and is maintaining a minor son nearly one year old. According to her the husband owns businesses in the share of 1/3rd in the firm known as M/s Verma Agro Udyog, Tanda Road, Jalandhar. He is, in fact, income tax payee for so many years, maintains a car and his monthly income is Rs. 50,000/-. On these facts she claimed maintenance of Rs. 5,000/- per month and litigation expenses of Rs. 15,000/-.