BALBIR SINGH Vs. AMARJEET SINGH

JUDGEMENT

(1.) After hearing the counsel for the parties, a sum of Rs. 500/- per month is granted as maintenance pendente lite to the wife.

(2.) This amount shall be payable to her with effect from the date of the application. It is clarified, however, that any amount paid by the husband to the wife in pursuance of the order under Section 125 of the Civil Procedure Code Code, 1973 shall be adjusted against the maintenance pendente lite payable under this order.

(3.) The wife shall, in addition, be also entitled to Rs. 1500/- as costs of litigation.