MALTI GUPTA Vs. SANDEEP BHANDARI @ SANDEEP OMI

JUDGEMENT

(1.) Present appeal is directed against the judgment and order dated 04.03.2016, passed by the learned Family Judge, Dehradun and the prayer sought in the appeal is to direct the respondent to pay Rs. 35,000/- per month as interim maintenance and Rs. 5,50,000/- as litigation expenses to the appellant including counsel fee, as claimed in the application under Section 24 of Hindu Marriage Act.

(2.) By the impugned order, the Family Judge has directed payment of Rs. 8000/- as litigation expenses. The bone of contention is, apparently, limited to the amount to be paid by way of litigation expenses. The respondent is a lawyer.

(3.) In answer to a query, Mr. Dharmendra Barthwal, learned counsel for the respondent would submit that the respondent, who is a lawyer, is having around 14 years experience at the Bar. In fact, Mr. B.D. Pande, learned counsel for the appellant would submit that there would be a number of sittings and the amount of Rs. 8,000/- is not sufficent for the wife to contest the proceedings through a lawyer.