BADAN SINGH Vs. SAVITRI

JUDGEMENT

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

(2.) This appeal has been filed against the order dated 2.1.2019 passed by the Principal Judge Family Court, Sambhal, Chandausi on an application filed under Section 24 of the Hindu Marriage Act in Case No. 3 of 2018 (Badan Singh Vs. Savitri) whereby the said application has been partly allowed and Rs. 15,000/- & Rs. 600/- have been awarded to defendant-wife as counsel fee and for meeting expenses for attending every date of hearing before the family court respectively.

(3.) A perusal of the record shows that a suit for decree of divorce was filed in the year 2018. During the pendency of the said suit, an application under Section 24 of the Hindu Marriage Act was filed by the respondent-wife claiming Rs. 30,000/- towards counsel fee and Rs. 1,000/- for attending every date of hearing before the family court. It is notable that no amount was claimed towards maintenance pendente lite. The court below after considering the submissions of the learned counsel for the appellant has partly allowed the said application and awarded Rs. 15,000/- & Rs. 600/- to defendant-wife towards counsel fee and for meeting expenses for attending every date of hearing before the family court respectively.