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Judgment
5 paragraphs · 184 wordsJaswant Singh, J.—Petitioner/husband has filed the present revision petition under Article 227 of the Constitution of India challenging the order dated 27.10.2010(P1) passed by learned Additional District Judge, Ludhiana, whereby application u/s 24 of the Hindu Marriage Act, moved by the Respondent wife was allowed and she was granted Rs. 2000/-p.m., as maintenance pendente lite besides payment of Rs. 3000/-as litigation expenses.
The sole contention raised by the learned Counsel for the Petitioner/husband is that due to sciatic pain, the Petitioner husband is unable to do any work and he himself is dependent upon his children.
After hearing the learned Counsel, I find no merit in the plea raised on behalf of the Petitioner.
The relationship between Petitioner and Respondent as husband and wife is not denied. It is also not denied that Petitioner is legally and morally bound to maintain his wife. Further, the amount of maintenance pendente lite granted to the Respondent wife cannot be termed as excessive.
For the reasons stated above, finding no illegality or perversity in the impugned order the present revision petition stands dismissed.