MRS. SUSHMA BAWA Vs. RAVINDER NATH BAWA

JUDGEMENT

(1.) This order of mine will dispose of Civil Revision No. 3305 and 5034 of 1991.

(2.) Civil Revision No, 3305 of 1991 has been directed against the order passed by the trial Court on her application filed under Sec. 24 of the Hindu Marriage Act (for short the Act). The trial Court allowed Rs. 1,500/ - as maintenance pendente lite and Rs. 3,000/ - as litigation expenses.

(3.) Marriage between the parties took place on 24.4.1971. As per the case of the wife, the husband went to England some time in the year 1971 -72 and returned in the year 1978 when he started his own Clinic. Dispute between the parties arose in the year 1984 when the husband filed a petition under Sec. 9 of the Act for grant of decree for restitution of conjugal rights. During the pendency of petition under Sec. 9 of the Act, wife was granted maintenance at the rate of Rs. 300/ - per month pendente lite on her application under Sec. 24 of the Act. However, a compromise took place between the parties as a result of which the husband withdrew his petition under Sec. 9 of the Act. Present petition under Sec. 13 of the Act has been filed on 8.5.1991 by the husband against wife for dissolution of marriage on the ground of cruelty and desertion.