SUGHNA DEVI Vs. GOPAL SANWARIA

JUDGEMENT

(1.) Vide this order, application under Section 24 of the Hindu Marriage Act, 1955 shall be disposed of.

(2.) Learned Counsel for the applicant has submitted that the respondent is running a meat and a grocery shop in Jawahar Nagar, Jaipur and is earning more than Rupees One Lakh per month. Hence, it is prayed that the applicant be granted Rupees Ten Thousand per month by way of maintenance pendente lite.

(3.) Learned Counsel for the respondent has opposed the application and has submitted that in-fact, respondent is working in a shop owned by his brother and is only earning Rupees Six Thousand per month. Learned Counsel has submitted that the respondent was directed to pay Rupees Two Thousand and Four Hundreds per month to the applicant/appellant as maintenance pendente lite by the Family Court.