AMIT SHARMA Vs. MEENAKSHI

JUDGEMENT

(1.) The present revision petition has been filed under Art. 227 of the Constitution of India for setting aside order dated 09.10.2015 (Annexure P-5) passed by Additional District Judge, Panipat, whereby, the application filed by the respondent under Sec. 24 of the Hindu Marriage Act, 1955 (for short 'the Act, 1955') has been allowed and the petitioner was directed to pay maintenance @ Rs. 10,000.00 per month besides litigation expenses to the respondent.

(2.) Briefly, the facts of the case as made out in the present revision petition are that the marriage of the petitioner was solemnized with respondent as per Hindu rites and ceremonies on 03.02013 at Samalkha. Out of said wedlock, one male child was also born on 31.07.2014. Some differences arose between the parties. The petitioner-husband filed a divorce petition under Sec. 13 of the Act, 1955, which was contested by the respondent by way of filing written statement. Along with written statement, the respondent-wife also filed an application for grant of maintenance pendente-lite and litigation expenses for herself and her minor son. Petitioner filed reply to the application and the respondent-wife was awarded maintenance @ Rs. 10,000.00 per month vide order dated 09.10.2015 passed by the Additional District Judge, Panipat.

(3.) Aggrieved by said order of award of maintenance, the petitioner-husband has approached this Court by way of filing the present revision petition.