DEEPAK KUMAR Vs. NEETU SINGH

JUDGEMENT

(1.) THE conspectus of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, respondent Neetu Singh, daughter of Sohan Singh (for brevity "the respondent -wife") has instituted the divorce petition (Annexure P7) under Section 13 of the Hindu Marriage Act, 1955 (hereinafter to be referred as "the Act") against her husband Deepak Kumar son of Bhajan Singh (petitioner) (for short "the petitionerhusband"). She has also filed the petition for ad interim maintenance and litigation expenses under sections 24 & 26 of the Act during the pendency of the main petition.

(2.) THE trial Court partly accepted the petition for ad interim maintenance and awarded the amount of Rs. 5000/ - to the respondent -wife, Rs. 2000/ - per month to her minor son as maintenance and Rs. 5000/ - as litigation expenses to the wife, by virtue of impugned order dated 13.9.2013 (Annexure P4).

(3.) AGGRIEVED thereby, the petitioner -husband has preferred the present revision petition, invoking the provisions of Article 227 of the Constitution of India.