SANGEETHA Vs. RAKESH

JUDGEMENT

(1.) This Writ Petition by the petitioner-wife is directed against the impugned order dated 05.11.2019 passed by the III Addl. Principal Judge, Family Court, Bengaluru allowing I.A.No.3 filed by the petitioner-wife under Section 24 of the Hindu Marriage Act, 1955 seeking maintenance, litigation expenses, medical expenses, educational expenses, etc. from the respondent-husband in favour of the petitioner and their minor son Havish Jain who was born during the year 2010.

(2.) I have heard the learned counsel for the petitioner and perused the material on record.

(3.) The respondent-husband having been served with the notice of this Writ Petition has chosen to remain unrepresented.