NARESH KUMAR Vs. SUMITRA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of.

(3.) This petition under Art. 227 of the Constitution of India impugns the order [dated 4th May, 2018 in HMA No.1331/2018 of the Court of Principal Judge, Family Courts, West] allowing the application of the respondent-wife under Sec. 24 of the Hindu Marriage Act, 1955 and directing the petitioner-husband to pay maintenance at the rate of Rs.5,000.00 per month and litigation expenses in the sum of Rs.7,000.00.