BIKRAM SANDHU Vs. JAPNA DHILLON

JUDGEMENT

(1.) Since both these revision petitions, one by the husband Bikram Sandhu (CR No.3291 of 2018) and the other by wife Japna Dhillon (CR No.4198 of 2018) have both arisen out of a common order dtd. 4/5/2018 whereby the Court of learned Additional District Judge, Chandigarh in an application filed under Sec. 24 of the Hindu Marriage Act, 1955 (in short, 'the Act') in the main petition under Sec. 13 of the Act seeking dissolution of marriage by divorce, had granted ad-interim maintenance. The wife had sought enhancementof the same whereas husband had sought its reduction. Since common question of law and facts are involved, as such both these matters are being disposed off together by this common judgment.

(2.) Undisputedly, the couple belongs to Jat Sikh agricultural background families and are well qualified. The husband is stated to be holding a degree of Masters of Business Administration (MBA) while the wife is an MBBS by profession, and were got married on 30/4/2016 but the couple fell apart and thus no child was born to them out of this wedlock. It is thereafter, the husband instituted a petition seeking divorce from the respondent wife in which the wife had sought interim maintenance under Sec. 24 of the Act during the divorce proceedings. It was vide impugned order the Court below had granted to the wife maintenance to the tune of ? 50,000/- per month from the date of filing of the application besides ? 31,000/- as litigation expenses.

(3.) The provisions of Sec. 24 of the Hindu Marriage Act, 1955 are primarily by way of economic assistance to the weaker sex to enable her to look after/maintain herself as well as to contest the litigation. The husband has instituted the present proceedings and thus, compelled the wife to seek aid under this provision.