SANGITA ARORA Vs. VISHNU KUMAR ARORA

JUDGEMENT

(1.) This judgment shall dispose of two revision petitions No. 3081 and 3109 of 1990, between the same parties arising out of the following facts :-

(2.) Respondent-husband had instituted proceedings under Section 13 of the Act, for divorce on the ground of cruelty. In that petition also, petitioner filed an application under Section 25 of the Act claiming Rs. 3000/- per month as maintenance pendente lite and Rs. 2000/- as litigation expenses. Additional District Judge, Ludhiana, in whose Court the petition under Section 13 of the Act, was pending came to the following conclusion :-

(3.) I have heard the learned counsel for the parties at length.