NEERAJ PAL SINGH Vs. JIYA SINGH

JUDGEMENT

(1.) This is an appeal against the order dated 23.05.2019 passed by learned Principal Judge, Family Court, Dehradun in Original Suit No. 923 of 2018, Neeraj Pal Singh vs. Jiya Singh (hereinafter referred as 'the case'). By the impugned order the appellant has been directed to pay Rs. 7000/- as maintenance pendente lite and Rs. 10,000/- against expenses of the proceedings, under Section 24 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'The Act').

(2.) The case is based on a petition under Section 13 of the Hindu Marriage Act filed by the appellant for dissolution of the marriage. During pendency of the case, respondent filed an application under Section 24 of the Act, claiming 25,000/- per month as maintenance pendente lite and Rs. 25000/- as expenses of the proceedings. The appellant filed objection to it. By the impugned order, the learned court below directed the appellant to pay Rs. 7000/- per month maintenance pendente lite from the date of order. Aggrieved the appeal.

(3.) None appears for the respondent. She has been served but did not choose to appear.