K LALCHANDANI Vs. MEENU LALCHANDANI

JUDGEMENT

(1.) These two cross civil revision petitions under Section 115, CPC arise out of the order dated 6.7.1996 passed in Hindu Marriage Petition No. 20/94 under Sections 24-26 of the Hindu Marriage Act (hereinafter referred to as "the Act") thereby awarding maintenance pendente lite at the rate of Rs. 12,000.00 per month to the respondent/wife Smt.Meenu Lalchandani and three minor children from 4.11.1990 to 12.4.1994.

(2.) The petitioner/husband has challenged the aforesaid order being aggrieved with the grant of maintenance at the rate of Rs. 12,000/ per month u/Secs.24-26 of the Act whereas the respondent/wife has challenged the said order being aggrieved with the partial grant of her prayer.

(3.) It is not disputed that the marriage between the petitioner and respondent was solemnized on 10.9.1967; that three daughters and one son have been born to the respondent/wife through the petitioner / husband during the wedlock; that the spouses parted company on 18.8.90; that the petitioner/husband filed petition under Section 13 of the Act for dissolution of marriage. The respondent/wife applied under Section 24 of the Act and prayed for maintenance pendente lite for herself @ Rs. 1 l,700.00 per month, Rs. 15,000.00 for her gynecological operation, Rs. 4,500.00 as maintenance for the three minor children and Rs. 10,000.00 as litigation expenses. The learned Additional District Judge, Delhi, by his order dated 6.7.1996 directed the payment of maintenance pendente lite@ Rs. 12,000.00 per month from 4.11.1990 to 12.4.1994. Both the petitioner and the respondent have assailed this order in these revision petitions.