RAJ KUMAR Vs. RAKHI

JUDGEMENT

(1.) This revision petition has been filed by Raj Kumar husband of Rakhi (respondent) against the order dated 15.04.2015 vide which maintenance pendente lite @ Rs. 20,000.00 per month from the date of filing of the application i.e. 03.04.2014 besides Rs. 2200.00 as litigation expenses has been awarded by the District Judge (Family Court) Gurgaon.

(2.) Marriage between the parties was solemnised on 06.12.2004. A daughter took birth from this wedlock on 23.10.2005, who is living with the respondent-wife.

(3.) Respondent-Wife moved an application for grant of maintenance pendente lite under Sec. 24 of Hindu Marriage Act in a petition for divorce under Sec. 13(1)(1A) and 13(1B) of Hindu Marriage Act, 1955 filed by the petitioner.