SONIA Vs. DEEPAK KUMAR

JUDGEMENT

(1.) This appeal has arisen from the judgment and decree dtd. 11/2/2015 passed by the learned Additional District Judge, Kurukshetra by which petition filed under Ss. 11 and 12 of the Hindu Marriage Act, 1955 ('Act' - for short) by the respondent-husband for anulment of marriage with the appellant-wife was allowed.

(2.) During the pendency of this appeal, the appellant-wife had filed an application bearing CMM-12-2016 under Sec. 24 of the Act for grant of maintenance pendente lite and litigation expenses. The said application was allowed after contest vide order dtd. 23/1/2018 and the respondenthusband was directed to pay Rs.5000.00 per month towards maintenance pendente lite w.e.f. January, 2016 i.e. from the date of application and also Rs.25000.00 towards litigation expenses out of which Rs.20000.00 have already been paid.

(3.) Since the respondent did not pay the amount of maintenance, therefore, this court had passed the following order on 16/3/2018:-