ABHISHEK KHANNA Vs. RITIKA SETH

JUDGEMENT

(1.) VIDE the present petition petitioner (husband) has challenged the order dated 21. 5. 2007 passed by the learned Matrimonial Judge deciding respondent (wife) application under Section 24 of the Hindu Marriage Act, granting interim monthly maintenance of Rs. 10,000/- with effect from the date of her application. Litigation expenses in sum of Rs. 25,000/- have been awarded in addition.

(2.) PARTIES were married as per Hindu rites and custom. on 26. 1. 04. The marriage turned sour. Petitioner filed a petition under Section 13 (1) (i-a) of the Hindu Marriage Act seeking dissolution of the marriage. During pendency of the said petition, the respondent filed an application under section 24 of the Hindu Marriage Act for interim maintenance.

(3.) SEEKING interim maintenance respondent stated that she has no source of income.