MANOJ MEHRA Vs. NIKITA MEHRA

JUDGEMENT

(1.) The present appeal, under Sec. 19 of the Family Courts Act, has been preferred by the appellant-husband to assail the orders dtd. 27/4/2019 and 29/9/2022, passed by the Family Judge, Haridwar in O.S. No.243 of 2018, "Manoj vs. Nikita", preferred by the appellant under Sec. 13 of the Hindu Marriage Act.

(2.) By the impugned orders, the Family Court has granted one time litigation expenses of Rs.5,000.00 to the respondent-wife. That apart, she has also been granted travelling expenses of Rs.5,000.00 per visit considering the fact that, presently, the respondent-wife is posted at Shillong, and proceedings are pending before the Family Court at Haridwar.

(3.) We have heard learned counsel for the appellant, and perused the impugned orders.