ANITA Vs. BIJENDER SINGH

JUDGEMENT

(1.) Present petition is directed against the order dated 17.12.2008 passed by Additional District Judge, Delhi, on an application filed by the Petitioner (wife) under Section 24 of the Hindu Marriage Act, in HMA No. 405/08/06, seeking interim maintenance.

(2.) Marriage between Petitioner and Respondent was solemnized on 23.1.2000. Out of their wedlock one daughter was born. Parties are residing separately since the year 2003. The Petitioner filed an application under Section 24 of the Hindu Marriage Act seeking interim maintenance which was dismissed by the trial court only on the ground that Petitioner had misrepresented and mislead the Court and did not approach the Court with clean hands.

(3.) Learned Counsel for the Petitioner submits that Petitioner was residing in a rented accommodation whereas the address mentioned in the memo of parties is of her parents. Trial court did not find the explanation, rendered by the Petitioner, to be satisfactory as the summons were served on the Petitioner at the address mentioned in the memo of parties.