RAJENDRA Vs. ARCHANA

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the order dated 24/01/2018 passed in Case No.1390/2016 by the 1st Additional Principal Judge, Family Court, Indore.

(2.) The facts of the case reveal that the present petitioner who is serving in the Department of Home Guard has filed a divorce petition against his wife. The facts also reveal that the wife was receiving Rs.1,000/- per month towards maintenance and the same has been enhanced to Rs.2,000/- per month.

(3.) The order passed by the trial Court reveals that the trial Court has granted interim maintenance to the tune of Rs.2,000/- per month and for each and every date of hearing Rs.800/- has been granted as traveling allowance, as the wife is required to attend the hearing at Indore. She is coming from Multai District Betul and in those circumstances, Rs.800/- per hearing has been granted to the wife. Not only this one time cost of litigation has been granted as Rs.15,000/-.