GANGOTRI BAI Vs. BANSHILAL YADAV

JUDGEMENT

(1.) BY the impugned order dated 17.04.2013 passed by Second Additional District Judge, Baloda Bazar in H.M.A. No.09 -A/13 by which appellant 's/wife application filed under Section 24 of the Hindu Marriage Act, 1984 (for short 'the Act of 1984 ') has been rejected by the trial Court on the ground that she is already getting Rs.2,000/ - per month as maintenance pendent lite in the proceeding under Section 125 of the Code of Criminal Procedure.

(2.) SHRI Sameer Singh, learned counsel for the appellant would submit that learned trial Court has committed illegality by not granting even the expenses of the proceedings for restitution of conjugal rights, filed by the respondent/ husband.

(3.) I have heard learned counsel appearing for the parties and considered the rival submissions made therein.