RASHI CHANDAK Vs. GIRIRAJ CHANDAK

JUDGEMENT

(1.) In this appeal under Section 19 of the Family Courts Act, 1984 the appellant/wife would pray for enhancement of the amount of maintenance, which has been fixed by the Family Court at Rs.4,000/- per month.

(2.) Respondent/husband has moved an application seeking decree of divorce on the grounds enumerated under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act, 1955'). On her appearance, the appellant/wife moved an application for grant of maintenance pendente lite under Section 24 of the Act, 1955.

(3.) The Trial Court has allowed lump sum payment of Rs.4,000/-towards maintenance pendente lite, traveling expenses and litigation expenses whereas the appellant had prayed for Rs.15,000/- per month towards interim maintenance; Rs.3,000/- traveling expenses on the date of hearing; and litigation expenses of Rs.25,000/-.