GAURAV KUMAR @ JOLLY Vs. SUNITA @ SANEHA @ SONU

JUDGEMENT

(1.) The petitioner-husband has impugned the order dated 26.05.2017 of the District Judge, Ferozepur, whereby, the Court has allowed maintenance pendente lite of Rs. 4000/- per month to the respondent-wife and Rs. 3000/- per month to the minor child and Rs. 5000/- as litigation expenses to be paid to the respondent by the petitioner.

(2.) The marriage of the petitioner with the respondent was solemnized on 30.11.2007 at Moga as per Hindu rites. From this wedlock one male child was born. There were disputes and differences between the parties. The petitioner filed a divorce petition under section 13 of the Hindu Marriage Act which is pending before the District Judge, Ferozepur.

(3.) During the pendency of the petition, the respondent moved an application under section 24 of the Hindu Marriage Act, wherein, vide order dated 26.05.2017, the Ld. District Judge has awarded Rs. 4000/- per month to the respondent and Rs. 3000/- per month to the minor child Ansh Gaur as maintenance pendente lite. Litigation expenses of Rs. 5000/- have also been awarded to the respondent.