SHARAD KUMAR @ SONU, SON OF SHEOCHARAN DAS Vs. SNEHA BHARATI, WIFE OF SHARAD KUMAR @ SONU AND DAUGHTER OF DASRATH PRASAD

JUDGEMENT

(1.) The petitioner, who has instituted Matrimonial Title Suit No.72 of 2011 seeking divorce, is aggrieved of order dated 10.04.2014 by which he has been directed to pay Rs. 7,000/- per month as maintenance pendente lite and Rs. 5,000/- towards legal expenses to his wife.

(2.) The suit was instituted on 16.03.2011. At that time, the petitioner was working as a Sales & Application Engineer with Y.G. Cutting Tools Corporation Pvt. Ltd. He claims that on 25.06.2012 he had tendered his resignation from the said post.

(3.) The learned counsel for the petitioner submits that as on the date when the order of interim maintenance was passed by the trial Judge the petitioner was not in service and he had no source of income.