HARMINDER KAUR Vs. HARVINDER SINGH BAWEJA

JUDGEMENT

(1.) This order will dispose of the above mentioned two petitions.

(2.) These petitions under Section 115, CPC filed by parties are directed against the order dated 24.12,2004 passed by the learned Additional District Judge, Delhi, awarding a sum of Rs. 4,500/- per month to the wife and her child and litigation expenses of Rs. 10,000/-. Aggrieved both the parties have challenged the said order. Husband says that no maintenance and no litigation expenses be awarded whereas the wife seeks enhancement of maintenance expenses and litigation expenses.

(3.) I have heard Mr. H.K. Singh, learned Counsel for the husband and Mr. Siddharth LUthra, learned Counsel for the wife and have gone through the impugned order as also copies of the documents placed on the files.