MANMEET SINGH Vs. GURPREET KAUR

JUDGEMENT

(1.) MANMEET Singh has filed this revision petition under Article 227 of the Constitution of India challenging order dated 14.3.2009 (Annexure P/1) passed by learned Additional District Judge, Gurgaon on application under section 24 of the Hindu Marriage Act, 1955 (in short, the Act) moved by respondent Gurpreet Kaur and thereby directing the petitioner herein to pay to respondent herein Rs 5000/ -per month as maintenance pendente -lite from the date of filing of petition and Rs 5000/ -as litigation expenses.

(2.) RESPONDENT wife has filed divorce petition against husband petitioner. During the pendency of the divorce petition, the wife claimed maintenance pendente -lite and litigation expenses by filing application under section 24 of the Act. It was alleged that wife is temporarily employed and has no permanent source of income and that husband is running a business and earning more than Rs 50,000/ - per month.

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