NEELAM Vs. CHANDER BAHADUR

JUDGEMENT

(1.) CM-15629-CII-2017 Miscellaneous application is allowed.

(2.) Reply to the application under section 24 of the Hindu Marriage Act, is permitted to be taken on record. CMM-148-2016

(3.) This order will dispose of an application under section 24 of the Hindu Marriage Act for grant of maintenance pendente lite and litigation expenses filed by the appellant-wife claiming that the respondent is working as Chowkidar in PWD (B&R) and is earning a sum of Rs. 20,000/- per month besides having income from agricultural land. The appellant-wife has averred in the application that she does have any independent source of income and claimed a sum of Rs. 12,000/- per month as maintenance pendente lite besides litigation expenses of Rs. 35,000/-.