JITENDAR KUMAR BALECHA Vs. CHITRA ARORA

JUDGEMENT

(1.) This appeal is filed by the appellant assailing the legality of the order dated 6.12.19 passed by the Family Court No.1, Bikaner in Civil Misc. Petition No.83/18 (CIS No.477/18), whereby an application preferred by the respondent under Section 24 of the Hindu Marriage Act, 1955 (for short "the Act of 1955") has been allowed and the appellant is directed to pay maintenance pendente lite to the respondent a sum of Rs.50,000/- for the period from 27.8.18 to 30.11.19 and further to pay Rs.10,000/- per month w.e.f. 1.12.19.

(2.) The appellant filed a petition against the respondent seeking divorce under the provisions of Section 13 of the Act of 1955. During the pendency of the petition, the respondent filed an application under Section 24 of the Act of 1955, claiming maintenance pendente lite from the appellant a sum of Rs.50,000/- per month, litigation expenses Rs.11,000/- and Rs.500/- for attending each date of hearing before the Family Court.

(3.) The respondent averred in the application that she has no source of income, whereas the appellant has various sources of income. It was averred that the appellant is running a school, wherein 1100 students are studying. That apart, he is also earning from E-mitra kiosk being operated by him. According to the respondent, the appellant is earning a sum of Rs.1,00,000/- per month.