UTTAM NANDI Vs. MOMI NANDI

JUDGEMENT

(1.) This appeal under Section 28 of the Hindu Marriage Act, 1955 (for short 'Act 1955') is directed against the order dated 7.4.07 passed by the learned Additional District Judge, Fast Track Court, Sonitpur at Tezpur.

(2.) Heard Mr. A.R. Banerjee, learned Senior Counsel assisted by Miss B. Choudhury, for the appellant and Mr. T.C. Khetri, learned counsel for the respondent.

(3.) The appellant (husband) filed a suit for divorce being No. T.S.(D) Case No. 36 of 2004 for dissolution of marriage of the appellant with the respondent (wife) by a decree of divorce in the court of the learned Additional District Judge, Sonitpur at Tezpur. During the pendency of the T.S.(D) Case No. 36/2004, the respondent (wife) filed an application being No. NIL dated 10.1.2005 under Section 24 of the 'Act 1955' for payment of maintenance pendentelite and expenses of proceedings in T.S.(D) Case No. 36/2004. The learned Additional District Judge, Fast Track Court allowed both the parties to put up their respective cases in the said application under Section 24 of the 'Act 1955' and after hearing both the parties passed the impugned order dated 7.4.07 in the said application under Section 24 of the 'Act 1955' directing the present appellant (husband) to pay an amount of Rs. 20,000/- to the respondent (wife).