ANUSHA TRIPATHI Vs. TEJASVEE SHASTRI

JUDGEMENT

(1.) This is a wife's appeal under Section 19 of the Family Courts Act, 1984 seeking to enhance maintenance pendente lite awarded by the Trial Court by the impugned order dated 27.07.2013 for the appellant and her minor daughter.

(2.) The appellant and respondent got married on 12.05.2009 at Indore and started living together along with the respondent's parents.

(3.) On 03.05.2013, the appellant filed a detailed written statement to the petition along with an application under Section 24 of the Hindu Marriage Act, 1955 for grant of maintenance and pendente-lite claiming for monthly maintenance of Rs. 2,00,000/- for both herself and her minor daughter and Rs. 1,00,000/- towards litigation expenses.