KIRAN BALA Vs. TARSEM LAL

JUDGEMENT

(1.) THE learned Sub Judge postponed the decision on the application of the wife filed under Section 24 of the Hindu Marriage Act for pendente lite maintenance and litigation expenses till her evidence in the main case was concluded. The order, to say the least, is highly perverse and defeats the very purpose of the provisions of Section 24, which is to provide maintenance and litigation expenses so that the wife may be able to contest the proceedings effectively. This revision is, consequently, allowed with costs and the impugned order set aside. The trial Court is further directed to stay the proceedings in the main case till the disposal of the application filed under Section 24 of the Hindu Marriage Act and compliance with the order passed thereon.