SHIVPREET SINGH JAT Vs. AMANPREET KAUR JAT

JUDGEMENT

(1.) This appeal is filed by the appellant assailing the order dated 22.2.2019 passed by the Family Court, Sri Ganganagar in Civil Misc. Case No. 236/18, 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 a sum of Rs.25,000/- per month to the respondent for herself and Rs.10,000/- per month for her minor daughter-Bani. That apart, the appellant is directed to pay to the respondent a sum of Rs.10,000/- in lump sum towards the litigation expenses. The amount if any, already been paid by the appellant to the respondent towards the maintenance in other proceedings is directed to be adjusted against the amount payable in terms of the order impugned.

(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.80,000/- per month i.e. Rs.40,000/- each for respondent herself and her minor daughter. The respondent further claimed Rs.20,000/- towards the litigation expenses.

(3.) The respondent averred in the application that she has no source of income, whereas the appellant is employed as doctor in Government service and drawing monthly salary of Rs.97,480/-. That apart, he is having 40 bighas command land and also earning by giving the land of his brother measuring 40 bighas for cultivation. The income of the appellant from agriculture as mentioned in the application preferred by the respondent is Rs.20,00,000/- per annum. It was further averred that the appellant is earning Rs.50,000/- per month from sale and purchase of house, plots etc.