NANDAKUMAR PARRAT Vs. SREEKALA RANI

JUDGEMENT

(1.) These two revisions arises from out of a proceeding under S.24 of the Hindu Marriage Act, 1955.

(2.) The petitioner in C.R.P. 2094/87 is the husband of the petitioner in C.R.P. 183/88. The husband filed an application under S.13(1) (i-a) of the Hindu Marriage Act, for divorce. The wife in her turn has moved the application under S.24 Hindu Marriage Act for maintenance pendente lite and expenses of proceedings.

(3.) The court below by the order under challenge in C.R.P. 183/88 has disallowed the maintenance pendente lite entering the finding that the wife has independent income sufficient for her support. However by the order under challenge in C.R.P. 2094/87 the court below has allowed the litigation expenses prayed for by the wife to the extent of Rs. 4,000/-.