DEEPTI RISHI Vs. VIPIN RISHI

JUDGEMENT

(1.) A petition under Section 13 of the Hindu Marriage Act (in short the 'Act') for dissolution of the marriage was filed by Dr. Vipin Rishi.

(2.) In the wake of petition for divorce, the wife Miss Deepti Rishi moved an application under Section 24 of the Act for maintenance pendente lite and litigation expenses. The learned District Judge has dismissed the application on the ground that she has failed to prove that she has got no sufficient income for her support and necessary expenses of litigation. Hence the order dated 27.8.1998 is under challenge in this revision petition.

(3.) I have heard Shri R.D. Vinayak learned counsel for the petitioner. None has appeared on behalf of the respondent. Earlier, he was duly represented by his counsel.