MOHINDER KAUR Vs. GOBIND SINGH

JUDGEMENT

(1.) THIS revision petition arises out of an order of the District Judge declining the interim maintenance to the petitioner under Section 24 of Hindu Marriage Act, 1955 (for short 'the Act' ).

(2.) THE short facts are that the respondent filed a petition under Section 13 of the Act claiming divorce from the petitioner on the ground of desertion. The petitioner appeared and claimed maintenance of Rs. 800/-per month and Rs. 1500/ as litigation expenses contending that she had no independent source of income sufficient to maintain her. The respondent was stated to be owning 22 Killas of land and having income from tailoring business. In proceedings under Section 125 of the Code of Criminal Procedure (for short 'the Code'), Rs. 100/- per month were granted to the male child of one year old and maintenance was refused to the petitioner on the ground that it was she who had refused to live with the respondent without reasonable cause.

(3.) THE District Judge granted Rs. 300/- as the litigation expenses and refused to grant the maintenance in view of the order passed under Section 125 of the Code declining the maintenance to the petitioner.