ANIL KUMAR MISHRA Vs. SABINA

JUDGEMENT

(1.) PRESENT revision petition is directed against the order dated 8.8.2013, passed by the court below, whereby maintenance pendente lite @ Rs. 7000/ - per month and litigation expenses of Rs. 10,000/ - has been granted to the respondent wife. Learned counsel for the petitioner has assailed the order. According to him, business of the petitioner is in losses. The maintenance granted is on the higher side. This apart, respondent herself is earning hand. All these facts have not been taken into consideration by the court below.

(2.) I have heard learned counsel for the petitioner and given careful thought to the facts of the case.