KRISHAN DEV Vs. MADHU BALA

JUDGEMENT

(1.) THE present application under sections 24 and 26 of the Hindu Marriage Act has been moved by the respondent in a pending appeal claiming litigation expenses and maintenance pendente lite for the minor child, aged 5 years.

(2.) ON notice of the application, Mr. Ashish Kapoor, Advocate for the appellant put in appearance. Reply on behalf of the appellant has been filed.

(3.) ON a consideration of the matter and having regard to the facts as noticed above, I am of the opinion that the respondent-wife is not entitled to litigation expenses. The minor child, however, is certainly entitled to maintenance. It is the duty of the father of the minor to maintain his minor child and provide to him not only the food but enough money so that he is brought up and educated in a proper manner. In the circumstances, I fix maintenance pendente lite for the minor child at the rate of Rs. 350/- per month to be paid by the appellant, Krishan Dev, payable from the date of application i.e. 4.2.1995. Civil Misc. stands disposed of accordingly. Ordered accordingly.