PRERNA KATIA Vs. DHRUV GARG

JUDGEMENT

(1.) AS , identical questions of law & facts are involved, therefore, I propose to decide the above indicated petitions, bearing Civil Revision No.128 of 2013, titled as Prerna Katia Versus Dhruv Garg(for brevity "the 1st case") and Civil Revision No.1135 of 2013, titled as Dhruv Garg Versus Prerna Katia(for short "the 2nd case"), arising out of the same impugned order between the same parties, by way of this common decision, in order to avoid the repetition.

(2.) THE matrix of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petitions and emanating from the record is that, initially, Dhruv Garg, husband has instituted a petition against his wife Prerna Katia, for dissolution of their marriage by a decree of divorce under Section 13 of the Hindu Marriage Act, 1955(hereinafter to be referred as "the Act").

(3.) SEQUELLY , the wife moved an application(Annexure P -1) for the grant of Rs.1,50,000/ - P.M. as maintenance pendente lite and Rs.55,000/ - as litigation expenses under Section 24 of the Act. The husband refuted the claim of the wife and filed the reply(Annexure P -2). The trial Judge partly accepted the application and directed the husband to pay a sum of Rs.20,000/ - P.M. as maintenance pendente lite and Rs.10,000/ - as litigation expenses to his wife, vide impugned order dated 30.11.2012(Annexure P -4 in both the petitions).