(1.) Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 29.10.2013 passed by learned District Judge, Kurukshetra, whereby maintenance pendente-lite to the tune of L 3,000/- per month has been granted to the respondent- wife.
(2.) Learned counsel for the petitioner submits that maintenance at the rate of L 1000/- per month has also been awarded in the proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005. Learned counsel further submits that respondent- wife is entitled to maintenance in one of the petitions and not in every petition.
(3.) Since the respondent has been allowed maintenance in the proceedings under Section 12 of Protection of Women from Domestic Violence Act, 2005 it is directed that the maintenance awarded under Section 12 of the Protection of Women from Domestic Violence Act, 2005 shall be adjusted against maintenance pendente-lite awarded in the proceedings under Section 24 of the Hindu Marriage Act. Disposed of accordingly.