OM PARKASH Vs. CHANDER WATI ALIAS CHANDERPALI

JUDGEMENT

(1.) THIS revision petition is directed against the order of the Matrimonial Court passed on a petition filed by the wife under Section 24 of the Hindu Marriage Act (for brevity the Act),

(2.) THE wife filed a petition under Section 9 of the Hindu Marriage Act against the husband. She also filed an application under Section 24 of the Hindu Marriage Act for fixing interim maintenance for her and her three children aged 8, 5 and 3 years. The Matrimonial Court on appraisal of the material placed before it fixed maintenance pendente lite @ Rs. 500/-per month and assessed litigation expenses at Rs. 1000/ -.

(3.) THE husband has come up in revision petition against the order of the Matrimonial Court and the counsel made two submissions, namely, (i) maintenance pendente lite ought not to have been fixed since the wife had already filed an application under Section 125 of the Code of Criminal Procedure (ii) no proceedings under the Act were pending before the Matrimonial Court.