MANJOT SINGH Vs. SURJIT KAUR

JUDGEMENT

(1.) Heard.

(2.) Non-applicant - petitioner is directed to pay Rs. 3,000/- as litigation expenses to the applicant - respondent for the instant revision petition. The application stands disposed of accordingly.

(3.) Husband Manjot Singh has filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 25.02.2010 (Annexure P-1), passed by learned Additional District Judge, S.A.S. Nagar (Mohali), thereby disposing of application moved by respondent wife - Surjit Kaur under Section 24 of the Hindu Marriage Act, 1955 (in short - the Act) and directing the husband to pay to the wife Rs. 10,000/- as litigation expenses and Rs. 5,000/- as maintenance pendente lite from the date of filing of application.