SUKHDEV SINGH Vs. CHHINDER PAL KAUR

JUDGEMENT

(1.) THIS is a Civil Revision and has been directed against the order dated 15.11.1999, passed by the Court of Additional District Judge, Muktsar who allowed the application of respondent-Chhinder Pal Kaur under Section 24 of the Hindu Marriage Act and granted Rs. 5,000/- by way of litigation charges besides Rs. 1,000/- per month as maintenance pendente lite.

(2.) SOME facts can be noticed in the following manner. Earlier, Smt. Chhinder Pal Kaur filed a petition under Section 11 of the Hindu Marriage Act against her husband Shri Sukhdev Singh and the said petition was allowed on 18.4.1998. In the said petition, it was alleged by Smt. Chhinder Pal Kaur that Shri Sukhdev Singh had spouse living by the name of Naseeb Kaur at the time of her marriage with Sukhdev Singh and, therefore, marriage between the parties was a nullity. The petition was not contested by Sukhdev Singh, as a result of that ex parte decree was passed on 18.4.1998 and it was held by the Court of Additional District Judge, Muktsar that the marriage between the parties was a nullity under Section 11 of the Hindu Marriage Act and necessary declaration was granted and the petition was allowed. Later on Smt. Chhinder Pal Kaur filed the petition under Section 25 of the Hindu Marriage Act in the Court of Additional District Judge, Muktsar and during the pendency of that petition, she also filed an application under Section 24 of the Hindu Marriage Act and claimed litigation expenses amounting to Rs. 10,000/- besides Rs. 10,000/- per month as maintenance pendente lite.

(3.) AGGRIEVED by the order dated 15.11.1999 passed by the learned Additional District Judge, the present revision has been filed.