SONIA Vs. OM PARKASH

JUDGEMENT

(1.) Smt. Sonia has filed this revision petition under Article 227 of the Constitution of India assailing order dated 18.9.2008 (Annexure P/2) passed by learned Additional District Judge, Kaithal, whereby application moved by the petitioner herein under section 24 of the Hindu Marriage Act, 1955 (in short, the Act) claiming maintenance pendente-lite and litigation expenses from the respondent-husband Om Parkash during pendency of divorce petition filed by respondent herein against the petitioner under section 13 of the Act, has been disposed of.

(2.) The petitioner herein claimed litigation expenses and maintenance for herself as well as for the minor son Jonny residing with her.

(3.) The application was resisted by the respondent-husband alleging that the petitioner had already received Rs 1,60,000/- as maintenance for herself as well as for the minor child pursuant to compromise effected between the parties and thereupon petition under section 13-B of the Act had been filed but subsequently the petitioner herein withdrew her consent for divorce by mutual consent and therefore, the said petition under section 13-B of the Act was dismissed.