MOHAN LAL SHARMA Vs. PARVEEN SHARMA

JUDGEMENT

(1.) THIS revision petition is directed against the order of the Additional District Judge, Amritsar, whereby wife was held entitled to maintenance pendente lite and litigation expenses on an application under Section 24 of the Hindu Marriage Act.

(2.) IN brief, the facts are that the petitioner who is employed in the State Bank of India, filed a petition against the respondent under Section 11 of the Hindu Marriage Act (hereinafter referred to as the Act) for the annulment of the marriage on the ground that she is not his legally wedded wife as the previous marriage between the respondent and one Naresh Kumar has not been dissolved by a competent Court. Respondent, on appearance, filed an application under Section 24 of the Act for maintenance pendente lite and litigation expenses. The Additional District Judge, Amritsar, considering that the carry -home salary of the petitioner is Rs. 82,500/ - per year, allowed maintenance pendente lite to the extent of Rs. 1,500/ - per month and litigation expenses of Rs. 2,000/ -. This order is being impugned herein this revision petition by the husband.

(3.) CONSEQUENTLY , the revision petition is dismissed with costs, which are quantified at Rs. 2000/ -. The amount of maintenance pendente lite and litigation expenses which was deposited in this Court in pursuance of order dated 28.1.1993 shall be paid to the respondent. This amount shall be taken into consideration while determining the arrears of maintenance pendente lite.