PARDEEP KUMAR Vs. REKHA DEVI

JUDGEMENT

(1.) Present revision petition is directed against the order dated 07.06.2012 (Annexure P-6) passed by the learned matrimonial Court, whereby application of the respondent-wife filed under section 24 of the Hindu Marriage Act, 1955 (for short "the Act"), during the pendency of her divorce petition filed under Section 13 of the Act, was allowed, directing the petitioner-husband to pay an amount of Rs. 2,000/- per month as maintenance pendente lite to the respondent-wife and also Rs. 2,200/- as litigation expenses.

(2.) While issuing notice of motion on 22.01.2013, following order was passed by this Court:-

(3.) Heard learned counsel for the parties.