SHAILENDRA SINGH RANA Vs. VIBHA SINGH

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India has been filed by the petitioner/husband assailing the impugned order dated 24.04.2012 passed by learned First Additional District Judge, Balaghat in Hindu Marriage Case No. 84 -A/2012 whereby interim maintenance of Rs. 4000/ - per month has been directed to be paid to the wife/respondent along with litigation expenses of Rs. 5000/ -.

(2.) AN application to obtain a decree for divorce has been filed by husband/petitioner in the trial Court which is pending for its adjudication. After the wife/respondent was served, she filed an application under Section 24 of the Hindu Marriage Act, 1955 (for short, Act of 1955) and prayed that till the decision of the case interim maintenance amount @ Rs. 5000/ - per month and Rs. 10,000/ - towards litigation expenses be paid to her. In the application it has been averred that petitioner is serving in the Army and is drawing monthly salary of Rs. 22,000/ - per month.

(3.) THE learned trial Court allowed the application of the respondent/wife and granted interim maintenance amount @ Rs. 4000/ - per month and also directed to pay Rs. 5000/ - towards litigation expenses by passing the impugned order which is assailed in this petition.