RAHUL SAMRAT TANDON Vs. NEERU TANDON

JUDGEMENT

(1.) BOTH these Appeals have been filed against the same order which is order dated 20.3.2010 passed by the learned Judge, Family Court, Dehradun in Misc. Case No. 123 of 2008 on an application moved un­der Section 24 of the Hindu Marriage Act, 1955 (from hereinafter referred to as the Act of 1955). The first Appeal i.e. A.O. No. 113 of 2010 has been filed by the hus­band challenging the validity of the main­tenance pendentelite the suit given to the wife by the Judge, Family Court, Dehradun and the second Appeal i.e. A.O. No. 237 of 2010 has been filed by the wife chal­lenging the same order on the ground of insufficiency of the maintenance.

(2.) SINCE common questions are in­volved in both the Appeals, they are being dealt and disposed with, by this common order.

(3.) A Division Bench of this Court, af­ter hearing the counsel for the contending parties at length, had rejected the above preliminary objections of the respondent vide order dated 31.5.2010. The present two Appeals have been heard and are be­ing disposed of on their merits.