MANISH AHLAWAT Vs. NEELU CHAUDHARY @ NEELISHA SINGH

JUDGEMENT

(1.) THE present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 30.7.2010, Annexure P3, passed by learned District Judge, Family Court, Hisar, allowing application dated 21.4.2010, Annexure P1, filed under Section 24 of the Hindu Marriage Act, 1955, (hereinafter to be referred as 'the Act') by Respondent -wife in proceedings for divorce under Section 13 of the Act instituted by Petitioner -husband against Respondent -wife, vide which present Petitioner was directed to pay Respondent -wife a sum of Rs. 15,000/ - per month as maintenance pendente lite from the date of filing of the main petition, i.e., from 24.12.2008 and Rs. 5,500/ - as litigation expenses.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned District Judge, Family Court, Hisar.

(3.) DURING pendency of the petition, the present application under Section 24 of the Act, Annexure P1, was filed by Respondent -wife on 21.4.2010, which was contested by present Petitioner -husband by filing reply, Annexure P2, which was allowed by learned District Judge, Family Court, vide impugned order dated 30.7.2010, Annexure P3. Petitioner -husband was directed to pay Rs. 15,000/ - per month as maintenance pendente lite from the date of filing of the main petition, i.e., 24.12.2008 besides Rs. 5500/ - as litigation expenses.