ANU KAUL Vs. RAJEEV KAUL

JUDGEMENT

(1.) Leave granted.

(2.) In the appeal filed by the respondent-husband before the High Court of Punjab and Haryana, being aggrieved by the judgment and decree passed by Addl. District Judge (Ad hoc), Fast Track Court No. 3, Faridabad, dated 4.6.2005, the appellant herein had filed an application under section 24 of Hindu Marriage Act, 1955, for the grant of interim maintenance of Rs. 10,000/- (Rupees Ten Thousand only) and the litigation expense oi Rs. 22,000/- (Rupees Twenty Two Thousand only). The application is partly allowed by the Court by its order dated 23.8.2006, by granting an amount of Rs. 10,000/- towards litigation expense and a sum of Rs. 2,000/-for the maintenance of the minor child living with her. The Review Petition is also dismissed by the Court vide its order datec 21.3.2007, leaving it open to the appellant/ applicant to claim interim maintenance before an appropriate forum in the capacity as a guardian of the child.

(3.) Challenging both the orders, the appellant-wife is before us in these appeals.