KULDEEP SINGH Vs. SHAKUNTLA

JUDGEMENT

(1.) This revision petition has been preferred by the petitioner against the order dtd. 18/11/2015 passed by District Judge, Family Court, Hisar vide which application filed by respondent No.1 under Sec. 24/26 of Hindu Marriage Act was partly allowed and the petitioner was directed to pay a sum of Rs.10,000.00 per month to respondent No.1, Rs.2000.00 each per month to both the children and Rs.8000.00 per month to college going daughter apart from litigation expenses.

(2.) At the time of issuance of notice of motion on 27/1/2016, following order was passed:-

(3.) The main contention of learned counsel for petitioner is that Pooja (daughter) is a college going girl and her date of birth is January, 1995. Ashish, one of the son's, is also major as his date of birth is 7/1/1998. As per the provisions of Sec. 26 of the Hindu Marriage Act, 1955 they are not entitled for maintenance allowance, being not minor children. However, learned counsel for the petitioner also submitted that petitioner is ready to make the payment of maintenance allowance awarded to the wife and one minor child, namely, Lavish, from the date of application.