ARVINDER PAL SINGH Vs. PARVINDER KAUR

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 16.02.2010 passed by learned Additional District Judge, Fast Track Court, Ludhiana, Annexure P1 vide which Petitioner was directed to pay Rs. 4,000/- as maintenance pendente-lite to the Respondent-wife besides Rs. 10,000/- as litigation expenses during the pendency of the divorce petition.

(2.) I have heard learned Counsel for the parties and have gone through the whole record including the impugned order passed by learned trial Court.

(3.) Facts relevant for the decision of the present revision petition are that, a petition for divorce under Section 13 of the Hindu Marriage Act (hereinafter called as the Act) was filed by the present Petitioner-husband against Respondent-wife. During the pendency of the said petition, an application under Section 24 of the Act was filed by the Respondent-wife for maintenance pendente-lite and litigation expenses, which was contested by the present Petitioner. Learned trial Court vide impugned order directed the Petitioner to pay Rs. 4,000/- as maintenance pendente-lite besides Rs. 10,000/- as litigation expenses.