ANIL MISHRA Vs. SAKSHI MISHRA

JUDGEMENT

(1.) In a proceeding initiated by the petitioner / plaintiff under Sec. 13 of the Hindu Marriage Act, 1955 (for short, 'the Act of 1955') for dissolution of marriage on the ground enumerated in sub-section (1) of Sec. 13 of the Act of 1955, the respondent / defendant filed an application under Sec. 24 of the Act of 1955 stating inter alia that she has no independent income sufficient for her support and for necessary expenses of the proceeding therefore maintenance pendente lite and expenses of the proceeding be granted to her. The Judge, Family Court, Kabirdham after hearing the parties, by the impugned order dated 21-8- 2015 granted maintenance pendente lite of Rs. 4,000.00 per month along with expenses of the proceeding of Rs. 3,000.00 and conveyance allowance of Rs. 50.00 per date of hearing to the respondent / defendant, and fixed the case for framing of issues.

(2.) Feeling aggrieved against the order granting maintenance pendente lite and expenses of the proceeding under Sec. 24 of the Act of 1955, the appellant herein preferred an appeal under Sec. 19 (1) of the Family Courts Act, 1984 (for short, 'the Act of 1984').

(3.) This Court had earlier issued notice to the respondent and now, the respondent / defendant has appeared and opposed the appeal. The case came up for hearing before this Court today for admission.