JYOTI RAJULKAR Vs. ARUN RAJULKAR

JUDGEMENT

(1.) HEARD on admission.

(2.) ORDER dated 13.12.2012 passed in Hindu Marriage Case No. 72 -A/2012 by First Additional District Judge to the Court of Additional Judge Hoshangabad (Link Court Itarsi), District Hoshangabad is being assailed vide this petition under Article 227 of the Constitution of India; whereby, an application by the petitioner under Section 24 of the Hindu Marriage Act, 1955 (hereinafter to be referred to as 'Act 1955') for grant of maintenance pendente lite to the tune of Rs. 15,000/ -per month, has been rejected.

(3.) THE trial Court further finds that in a proceedings under section 125 of the Criminal Procedure Code 1973, the petitioner has already been directed to be paid Rs. 2,000/ -per month for her and her daughter's maintenance.