SANGEETA GROVER Vs. RANJAN GROVER

JUDGEMENT

(1.) Arising out of the main proceedings instituted by respondent/husband under Sec. 13 of the Hindu Marriage Act, this miscellaneous petition has been filed by petitioner/wife challenging the order dtd. 25/06/2022 (Annexure P/6), whereby application filed by the petitioner under Sec. 151 CPC dtd. 22/06/2022 has been dismissed.

(2.) Learned counsel appearing for the respondent/husband has taken preliminary objection with regard to maintainability of the present petition on the ground that this petition has not been filed against any order of Family Court and there is no relief claimed in the petition for setting aside of any order. He further pointed out the order dtd. 23/05/2022 passed by this Court in W.P. No.10458/2022, whereby the petitioner's petition was dismissed, whereby the order passed by the Family Court reserving liberty with the petitioner to file execution proceeding to execute the order of maintenance, was upheld.

(3.) Learned counsel for the petitioner submits that vide order dtd. 17/01/2019, learned Family Court decided the application of the petitioner under Sec. 24 of the Hindu Marriage Act and fixed the maintenance pendent-lite @ Rs.20,000.00 p.m. from the date of passing of the order.