DILEEP SINGH Vs. SMT. BHARTI MEHAR

JUDGEMENT

(1.) He is heard on the question of admission.

(2.) The petitioner husband has filed this petition under Article 227 of the Constitution of India being aggrieved by the order dated 19.6.2013 passed by the Principal Judge, Family Court, Bhopal in Regular Civil Suit No. 196-A/2013 whereby in a proceeding of the petitioner filed under Section 9 of the Hindu Marriage Act (in short the Act) the applicaiton of the respondent filed under Section 24 of the Act, the petitioner has been directed to pay her Rs. 2,000/- per month as interim alimony, till disposal of the suit and Rs. 8,000/- as litigation expenses.

(3.) Having heard counsel at length keeping in view the arguments advanced by the counsel for the petitioner, I have carefully gone through the impugned order along with the averments of the petition and other papers placed on record. It is undisputed fact from the impugned application of the petitioner filed in the Trial Court under Section 9 of the Act that the respondent is a married wife and on account of some matrimonial dispute they are residing separately at different places at Bhopal. The respondent is residing with her parental family.