RESHAM SINGH Vs. KULWINDER KAUR

JUDGEMENT

(1.) This is petition against order dated 19.1.2007 passed by Additional Civil Judge(Sr.Divn.), Nakodar whereby petition filed by the wife, now respondent under Section 24 of the Hindu Marriage Act had been allowed and the husband i.e present petitioner was directed to pay maintenance pendente lite and litigation expenses.

(2.) Counsel for the petitioner argues that the petitioner husband had to file petition under Section 9 of the Hindu Marriage Act and that he is ready to keep and maintain the wife and the child and that the trial Court had wrongly allowed the application of the wife under Section 24 of the Hindu Marriage Act.

(3.) When the husband-petitioner had filed petition under Section 9 of the Hindu Marriage Act and then application under Section 24 of the Hindu Marriage Act filed by the wife was maintainable. After going through the impugned order, I do not find any infirmity. Dismissed.