ORDER
By way of this petition the petitioner has challenged the order dated 23.02.2026 passed by the trial Court whereby the trial Court has allowed application of the respondent-wife for pendente lite maintenance under section 24 of Hindu Marriage Act and granted pendente lite maintenance of Rs.3000/- per month.
2. The respondent in her application under Section 24 had contended that marriage took place on 21.5.2023 and the respondent is not working anywhere and is not earning anything. The financial condition of her parents' family is also not very good and therefore she may be granted interim maintenance.
3. The application was contested by the applicant on the ground that the respondent is an educated lady and she can get a job and even prior to her marriage she was working in a school at Hanumana District, Mauganj. However, no pleading of any present employment was made in the reply and
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(VIVEK JAIN)
JUDGE
the petitioner admitted in the reply that he is doing the work of agriculture in the village.
4. In view of the aforesaid, as the petitioner has admittedly been doing the work of agriculture in the village, the amount of Rs.3000/- granted by way of pendente lite maintenance does not appear to be exorbitant to this Court looking to the present cost of living.
5. Consequently, the impugned order does not call for any interference from this Court in exercise of its jurisdiction under Article 227 of the Constitution of India.
6. The petition, therefore, fails and is dismissed. nks
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