VAIBHAV SINGH Vs. DIVYASHIKA SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellant and perused the record.

(2.) This appeal is directed against the order passed by the family court under Sec. 24 of the Hindu Marriage Act in a proceeding for divorce instituted by the appellant husband.

(3.) A perusal of the order impugned indicates that only Rs.3000.00 per month has been granted towards interim maintenance to the respondent wife apart from Rs.5000.00 towards the cost of the proceeding.