IKJOT CHATWAL Vs. BALBIR CHATWAL

JUDGEMENT

(1.) PETITIONER has filed a petition under Section 13 (1) (i-a) of the Hindu Marriage Act (hereinafter referred to as the Act) seeking divorce on the ground of cruelty against the respondent. She also filed an application under Section 24 of the Act on 15th July, 2006, during pendency of the divorce petition. She claimed maintenance at the rate of Rs.3,00,000.00 per month for herself and Rs.50,000.00 per month for each child i.e. applicants No. 2 and 3 in the petition and another sum of Rs.20,000.00 as coaching fee of applicant No.2. She also sought directions to be issued to the respondent to transfer the flat in her name and to keep aside a sum of Rs.2,00,000.00 annually for higher educational expenses of the minor children. She further claimed Rs.1,00,000.00 towards litigation expenses.

(2.) TRIAL Court vide its impugned order dated 3rd December 2008, allowed the application of applicant Nos. 2 and 3 i.e. the children and passed the following order:-

(3.) VIDE its decree and judgment dated 30th March, 2009, petition for divorce has been finally decided by the Trial Court in favour of the petitioner granting her decree of divorce as prayed for. With the disposal of the divorce petition on merits on 30th March 2009, impugned order of the Trial Court also came to an end.