GAURAV KOHLI Vs. ADITI KOHLI

JUDGEMENT

(1.) Both these petitions are filed assailing the order dated 30.11.2009 passed by District Judge, Chandigarh, thereby directing the husband to pay pendente lite maintenance to the wife at the rate of Rs. 15,000/- per month and also to pay Rs. 8,800/- as litigation expenses.

(2.) Wife has filed Civil Revision No. 362 of 2010, which is for enhancement of the pendente lite maintenance, while the husband has file Civil Revision No. 7345 of 2010 for reduction of the pendente lite maintenance awarded to the wife. Since both the petitions are arising from the same identical order, hence, with the consent of learned Counsel for the parties, both the petitions are being heard and decided together by this common judgment.

(3.) The brief facts of the present case are that husband has filed a petition for dissolution of marriage against the wife in the Court of District Judge, Chandigarh. In those matrimonial proceedings, wife has filed an application under Section 24 of the Hindu Marriage Act claiming pendente lite maintenance at the rate of Rs. 50,000/-per month and also for awarding litigation expenses to the tune of Rs. 22,000/-.