TRILOK GEHLOT Vs. BABY

JUDGEMENT

(1.) This appeal is filed by the appellant assailing the legality ofthe order dated 21.8.19 passed by the Family Court No.1, Bikanerin Civil Original Case No.73/18, 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. The appellant has been directed to pay maintenance pendente lite a sum of Rs.15,000/- per month to the respondent.

(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 anapplication under Section 24 of the Act of 1955, claiming maintenance pendente lite from the appellant a sum of Rs.1 lac per month. The respondent averred in the application that she has no source of income, where as the appellant is running a Coaching Institute and earning Rs.50 lacs per annum. That apart, he is earning a sum of Rs.10 lacs by operating 'Krishna Library' and Rs.5 lacs by sale of fire crackers on the occasion of Deepawali.

(3.) The appellant denied that he is operating coaching institute 'Krishna Classes' and 'Krishna Library' as alleged. In the reply filed, the appellant's stand was that he has no source of income whatsoever.