MANCHAL SHARMA Vs. BHAWNA

JUDGEMENT

(1.) This appeal has been filed against the order dated 31.8.2018 passed by the Principal Judge, Family Court, Mahoba on the application of the respondent filed under Section 24 of the Hindu Marriage Act in Case No. 73 of 2018 (Manchal Sharma v. Smt. Bhawna) filed by the appellant under section 9 of Hindu Marriage Act wherein Rs. 5000/- per month towards maintenance pendente lite as well as litigation expenses has been awarded in favour of the respondent.

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

(3.) From perusal of the record, it transpires that after marriage the relations between the parties became strained and opposite party(wife) filed a case under section 12(1) of the Domestic Violence Act, 2005 before the Judicial Magistrate, Raath, District Hamirpur against his husband (appellant) and his entire family. Thereafter, the appellant (husband) filed a case No. 73 of 2018 under section 9of Hindu Marriage Act for restitution of conjugal rights before the Principal Judge, Family Court, Mahoba on 27.4.2018 and during the pendency of the said case, an application under Section 24 of the Hindu Marriage Act was filed by the respondent for maintenance pendente lite and litigation expenses wherein a consolidated amount of Rs. 5000/- per month has been awarded towards maintenance pendente lite and litigation expenses.