SUMAN Vs. SUKHBIR SINGH

JUDGEMENT

(1.) Suman has filed this revision petition under Article 227 of the Constitution of India assailing order dated 29.10.2009 (Annexure P-1) passed by learned Additional District Judge (Fast Track Court), Ludhiana, thereby dismissing application filed by the petitioner under Section 24 of the Hindu Marriage Act (in short - the Act).

(2.) Respondent Sukhbir Singh has filed divorce petition against the petitioner herein. The petitioner moved application under Section 24 of the Act claiming travelling expenses from the respondent herein for coming from Canada to Ludhiana and going back (to appear as witness), alleging that she is not in a position to bear the said travel expenses. The said application has been dismissed by the trial court by impugned order Annexure P-1.

(3.) I have heard learned counsel for the petitioner and perused the case file.