SEEMA SHARMA Vs. MANISH BASSI

JUDGEMENT

(1.) The present revision petition is directed against the impugned order dtd. 14/2/2017 whereby in a divorce petition filed by the respondent-husband, petitioner-wife has been directed to pay maintenance of Rs.4000.00 per month to maintain the husband.

(2.) Ms. Ishma Randhawa, learned counsel appearing on behalf of the petitioner submitted that the marriage was performed on 22/1/2013 but unfortunately parties did not pull on together and resultantly divorce petition was filed in 2014. Respondent-husband claimed that the petitioner owns and possess immovable property and being engaged as Operation Manager in Bajaj Allianz Life Insurance getting a handsome salary of Rs.50,000.00 per month and thus, sought maintenance pendente lite as well as litigation expenses. The amount of Rs.4000.00 per month awarded as maintenance is totally without any reason as the petitioner after having been terminated from service is unfortunately suffering from cancer, thus, requires sufficient amount for treatment. She also explained that the petitioner had also taken loan from the HDFC Housing Development Limited for purchase of house measuring 256.36 sq. yds and paying installments.

(3.) Whereas the respondent-husband is MA in Theatre and Television and is working in the Media and Production as Assistant Director and had been performing in films and serials but unfortunately, petitioner could not lay hand on his income proof, which was intentionally withheld from the notice of the trial Court.