SANTOSH KAUR Vs. JAGTAR SINGH

JUDGEMENT

(1.) On a petition under Section 24 of the Hindu Marriage Act, for grant of maintenance pendente lite and litigation expenses, this Court vide its order dated 11.8.1992 had fixed the maintenance pendente lite at the rate of Rs. 400/- per month for Smt. Santosh Kaur and for her child and litigation expenses at Rs. 1100/-. However, the respondent-husband did not pay the maintenance pendente lite as well as litigation expenses.

(2.) The appellant-wife filed C.M. No. 11341-CII of 1994 seeking direction to the respondent to pay maintenance and litigation expenses as fixed by the Court.

(3.) Notice of the C.M. No. 11341-CII of 1994 was issued and in pursuance of the same, learned counsel for the respondent has put in appearance.