SURENDRA KUMAR Vs. SMT. SUDESH KUMARI

JUDGEMENT

(1.) SRI Parikshit Saini, Advocate present for the Appellant.

(2.) DELAY condonation application No. 8437 of 2010 is allowed. Delay of 08 days in filing the appeal is condoned.

(3.) THIS appeal is directed against order dated 20.08.2010 passed by Incharge Judge, Family Court, Haridwar in Misc. case No. 59 of 2009, whereby the said court has directed the Appellant (husband) to pay litigation expenses amounting to Rs. 10,000/ - and further directed him to pay Rs. 5,00/ -towards traveling charges on every date fixed on which the respondent appears in -person in the court in suit No. 42 of 2009 (filed by the husband). The impugned order has been passed by Incharge Judge, Family Court, Haridwar under Section 24 of Hindu Marriage Act, 1955.