RAVINDER KUMAR Vs. POOJA

JUDGEMENT

(1.) By this petition, the petitioner challenges the order of the learned Additional Principal Judge, Family Court, Sonepat, dtd. 10/1/2019, (with learned counsel submitting that the order erroneously shown the year 2018 both at the beginning and at the end of it), by which an application filed by the respondent herein, i.e. the wife of the petitioner under Sec. 24 of the Hindu Marriage Act, 1955, has been allowed, with the petitioner directed to pay her Rs.12,500.00 per month for her maintenance, she having stated in her application (copy Annexure P-3), that she is a "domestic lady who is unable to do any work or to maintain herself", with it even having been alleged that that was for the reason that she was suffering from injuries allegedly inflicted by the petitioner.

(2.) On the other hand, the petitioner is stated (in the application) to be earning a salary of more than Rs.50,000.00 per month, he being an employee in the Chandigarh Police, with it also further stated that he earns additional income from his moveable and immovable properties to the tune of Rs.30,000.00, thereby having a total income of Rs.80,000.00 per month.

(3.) She had actually therefore asked for a maintenance of Rs.35,000.00, in addition to Rs.11,000.00 by way of litigation expenses.