MUKESH Vs. REKHA

JUDGEMENT

(1.) This appeal is filed by the appellant assailing the legality of the order dated 29.8.19 passed by the Family Court, Churu in Civil Case No.150/17, whereby while allowing an application preferred by the respondent under Section 24 of the Hindu Marriage Act, 1955 (for short "the Act of 1955"), the appellant is directed to pay maintenance a sum of Rs.2,500/- per month each to the respondent-Smt. Rekha for herself and her daughter. That apart, the appellant is directed to pay Rs.1,000/- to the respondent for attending each date of hearing before the Family Court.

(2.) The appellant filed a petition against the respondent for restitution of conjugal rights under Section 9 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.10,000/- per month for herself and her daughter; Rs.20,000/- towards the litigation expenses and Rs.2,000/- for attending each date of hearing. The respondent averred in the application that she has no source of income whereas, the appellant is earning Rs. 50,000/- per month from the agriculture, sale of milk and the work of goldsmith.

(3.) The appellant filed a reply to the application contending that the respondent is operating Beauty Parlour and earning Rs.20,000/- per month. The appellant denied that he has sources of income as alleged by the respondent.