KRISHAN LAL Vs. SMT. KAMLESH RANI

JUDGEMENT

(1.) THIS revision petition has been filed by the Petitioner against the order of the District Judge, Hissar. dated 4.8.1986, granting litigation expanses in the amount of Rs. 1,250/ - and maintenance pendeate in the amount of Rs. 100/ - per mensem from the date of filing of the application, to the Respondent.

(2.) BRIEFLY , the facts are that Smt. Kamlesh Rani Respondent filed a petition under Section 25 of the Hindu Marriage Act (hereinafter referred to as the Act) for fixing of permanent alimony. She also filed an application under Section 24 of the Act for payment of Rs. 2,000/ - as litigation expenses and Rs. 500/ - per mensem as maintenance pendente lite on the ground that she did not own any movable or immovable property and had no source of income to incur the necessary expense of litigation and to meet the day today expense. The Petitioner contested the application under Section 24 and inter alia pleaded that she was not entitled to file such an application in proceedings under Section 25 of the Act. The learned District Judge held that the Respondent was entitled to file the application under Section 24 in proceedings under Section 25 of the Act and that she was entitled to an amount of Rs. 1,250/ - as litigation expenses and Rs. 100/ - per mensem as maintenance pendente lite. The Petitioner has come up in revision to this Court.

(3.) I have duly considered the argument but do not find any substance therein. Section 24 reads as follows: