RAMESHWAR NATH GUPTA Vs. KANTA DEVI

JUDGEMENT

(1.) This petition raises the question whether the learned District Judge of Delhi was justified in directing the husband to pay a sum of Rs. 1,000 to his wife in order to meet the expenses of the suit brought by him for the dissolution of his marriage with his wife.

(2.) The marriage took place in the year 1945 but does not appear to have been a happy one for in the year 1950 the husband filed a suit for the restitution of conjugal rights against the wife and the wife, brought a suit for maintenance against the husband. The husband is said to have paid a certain sum of money to the wife as a result of those proceedings.

(3.) On the 30th August, 1955 the husband presented a petition under sections 10 and 13 of the Hindu Marriage Act, 1955 , for the dissolution of his marriage with his wife. During the proceedings in that case the wife presented an application under section 24 of the Act of 1955 in which she requested the learned District Judge to direct the husband to pay her a certain sum of money to enable her to meet the expenses which she was likely to incur in connection with the litigation. The learned District Judge acceded to her request and directed the husband to pay her a sum of 1,000. The husband is dissatisfied with the order and has come to this Court in revision.