SANGEETA Vs. KADWA

JUDGEMENT

(1.) HEARD on admission.

(2.) PETITIONER by way of present petition filed under Section 227 of the Constitution of India calls in question correctness of order dated 04.12.2013, whereby, the application preferred by the petitioner under Section 24 of the Hindu Marriage Act, 1955 (for brevity 'the Act') for grant of maintenance pendent lite in a suit under Section 13 of the Act, has been rejected.

(3.) CONSIDERED the submission put forth on behalf of the petitioner and perused the record.