HARISH SHARMA Vs. DAMINI SHARMA

JUDGEMENT

(1.) AS identical points of law and facts are involved, therefore, I propose to decide the indicated revision petitions between the same parties, arising out of the same impugned order, by means of this common decision, in order to avoid the repetition.

(2.) THE epitome of the facts and material, culminating in the commencement, relevant for deciding the instant revision petitions and emanating from the record, is that, the marriage between petitioner -husband Harish Sharma son of Baldev Raj Sharma and respondent -wife Smt. Damini Sharma daughter of Banarsi Dass Sharma was solemnized on 10.2.1993 according to Hindu rites and ceremonies at Ludhiana. After solemnization of the marriage, they resided together, cohabited as husband and wife and one male and one female children were born out of the said wedlock. Subsequently, their matrimonial relations became strained and petitionerhusband has instituted the divorce petition against the respondent -wife for the dissolution of their marriage by way of decree of divorce under section 13 of the Hindu Marriage Act, 1955 (hereinafter to be referred as "the Act"). The respondent -wife moved a petition for maintenance pendente lite and litigation expenses under section 24 of the Act.

(3.) TAKING into consideration the relationship between the parties, their status, income of husband and the fact that both the children are getting maintenance pendente lite of Rs. 8000/ - each per month u/s 125 Cr.PC, the trial Court partly accepted the petition u/s 24 of the Act and directed the husband to pay a sum of Rs. 8000/ - per month as maintenance pendente lite and Rs. 5000/ - as litigation expenses to respondent -wife, from the date of indicated petition, vide impugned order dated 11.11.2011 (Annexure P4)