KULDIP KAUR ALIAS CHARANJIT KAUR Vs. KARAM SINGH

JUDGEMENT

(1.) Kuldip Kaur filed a petition under Section 9 of the Hindu Marriage Act for restitution of conjugal rights against her husband Karam -Singh. During the pendency of this petition she also filed an application under Section 24 of the Hindu Marriage Act claiming maintenance pendente lite arid litigation expenses. It was stated in the application that the husband was a teacher in a Government school and getting salary of more than Rs. 9,000/- per month. He also owns agricultural land of 8 to 9 acres from where he has an additional income too.

(2.) This application was contested by the husband. The husband denied all allegations except that he was a teacher having a meagre income. It was stated that the wife had done M.A. in Economics and was working as a teacher, in a school and getting salary and earning money from tuition work to the tune of Rs. 5,000/- per month. The minor child was stated to be with the husband, who claimed that he had to maintain his old parents, out of his salary.

(3.) Learned Trial Court, after discussing the merits of the case, vide its order dated 29.10.1997 granted Rs. 500/- per month as maintenance pendente lite and Rs. 800/-as litigation expenses.