LIPI MOHAPATRA Vs. VINAY KUMAR

JUDGEMENT

(1.) Civil miscellaneous application is allowed. Rejoinder to the reply to application under section 24 of the Hindu Marriage Act is permitted to be taken on record.

(2.) This order shall dispose of the application under section 24 of the Hindu Marriage Act seeking a sum of Rs. 1,10,000/- as litigation expenses and Rs. 60,000/- per month pendente lite for maintenance of the applicant-appellant.

(3.) Learned counsel for the applicant-appellant claimed that the respondent is working as Associate Project Manager in M/s Cognizant Market RX, Gurgaon and is drawing a salary approximately Rs. 1,20,000/- per month besides doing business with M/s Amway and earning a commission of approximately Rs. 60,000/- per month. The applicant claims that she is unemployed on the date of application.