POONAM BHARDWAJ Vs. ASHISH ABROL

JUDGEMENT

(1.) An application under Section 24 of the Hindu Marriage Act was filed by Smt.Poonam Bhardwaj in HMA Petition No. 599/13 seeking dissolution of her marriage on the ground of cruelty and desertion by her husband Ashish Abrol.

(2.) The learned Judge, Family Court vide order dated March 18, 2016 awarded interim maintenance to the tune of Rs. 25,000/- per month to the applicant/wife apart from Rs. 25,000/- towards legal expenses.

(3.) Both the parties felt aggrieved by the order awarding maintenance to the tune of Rs. 25,000/- per month which resulted in filing of MAT.APP.(F.C.) 61/2016 by the wife and filing of MAT.APP.(F.C.) 73/2016 by the husband. We would hereinafter refer the parties as the 'husband' and 'wife'.