GURPREET SINGH Vs. PARAMJIT KAUR @ KAMALPREET KAUR

JUDGEMENT

(1.) Challenge in the present petition is to an order passed by learned trial Court 13.10.2010 whereby Rs. 4,000/-was awarded as maintenance pendente lite and Rs. 3,000/-as litigation expenses.

(2.) The grievance of the Petitioner is that Rs. 3,00,000/-was earlier paid to the Respondent to file a petition under Section 13-B of the Hindu Marriage Act, 1955 but having received the said amount, Respondent has not earlier agreed for mutual divorce and now sought maintenance pendente lite without disclosing the receipt of the said amount.

(3.) Learned trial Court has considered this fact and found that the said amount is towards the expenses of marriage and the cost of dowry articles and not the amount of maintenance.