LAWS(P&H)-2014-10-191

VIKAS KUMAR Vs. RITU

Decided On October 10, 2014
VIKAS KUMAR Appellant
V/S
Ritu Respondents

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court under Art. 227 of the Constitution of India for setting aside the order dated 19.5.2014 (Annexure P-4) passed by the learned District Judge (Family Court), Bhiwani. The petitioner-husband has filed a petition under Sections 13 (1) (ia) (ib) of the Hindu Marriage Act, 1955 (for short 'the Act') seeking dissolution of marriage.

(2.) The respondent-wife appeared and filed application under Sec. 24 of the Act claiming litigation expenses and maintenance pendente lite. It was stated that the petitioner-husband is a practicing Advocate in the Honourable Supreme Court of India and the Punjab and Haryana High Court at Chandigarh and earning 5 lacs per month. Apart from that he has ancestral agricultural land which is recorded in the name of his father. He has no other liability. Learned Family Court has allowed the application and granted 10,000.00 per month as maintenance and 5500.00 towards litigation expenses.

(3.) I have heard learned counsel for the petitioner and perused the impugned order passed by the Family Court and the paper-book.