SUDHANSHU SHEKHAR SINHA Vs. SUMIRA SINHA

JUDGEMENT

(1.) This Civil Revision Petition under Section 115 of the Code of Civil Procedure has been filed against order dated 25/7/2005 passed by Additional District Judge, Delhi allowing an application under Section 24 of the Hindu Marriage Act and granting maintenance pendente lite @ Rs.10,000.00 per month for the wife and Rs.,5,000.00 per month for the minor girl child w.e.f. from the date of the application i.e., 16/7/2004 and litigation expenses of Rs.4000.00.

(2.) I have heard Mr. P.K. Dey Advocate learned counsel for the petitioner and Ms. Deepti Advocate learned counsel for the respondent and have gone through the impugned order and copies of the documents placed on the file.

(3.) Briefly the facts are that the petitioner-husband (hereinafter referred to as the petitioner) was married to respondent-wife (hereinafter referred to as respondent) on 30/11/2004 according to Hindu Rites. The parties resided for a few days at Patna and then shifted to Delhi. The petitioner was working in the Embassy of Italy as Commercial Assistant/Commercial Collaborator. A girl child was born to the parties on 7/12/2001.