JASPAL SINGH Vs. HARJINDER KAUR

JUDGEMENT

(1.) IN this petition filed under Article 227 of the Constitution of India, the husband has challenged the order dated 12.5.2009 whereby the trial court has awarded a sum of Rs. 3,000/ - as maintenance pendente lite from the date of filing of the divorce petition and Rs. 6,000/ - as litigation expenses to the wife -respondent. Besides the aforesaid amount, the trial court has also directed the petitioner to pay interest at the rate of 9% per annum from the date of passing of the order in case the maintenance amount is not paid within a period of one month.

(2.) THE trial court while awarding the aforesaid amount had relied upon the salary slip of the petitioner -husband where his net monthly salary was shown to be Rs. 10480/ -.

(3.) I have heard the learned Counsel for the petitioner and do not find any merit in either of his contentions.