SHEETAL GARG Vs. HARKIRAT GILL

JUDGEMENT

(1.) By way of this common judgment, the aforementioned two cases i.e. FAO-M-90 of 2017 titled as Dr. Sheetal Garg Versus Dr. Harkirat Gill and CR No.5463 of 2017 titled as Dr. Harkirat Gill Versus Dr. Sheetal Garg are being decided as the same have arisen from a common order dated 03.03.2017 passed by learned Additional District Judge, Ludhiana, whereby the petition under Section 24 of the Hindu Marriage Act, 1955 (for short, the Act) filed by Dr. Harkirat Gill for grant of maintenance pendente lite and litigation expenses was allowed.

(2.) However, for convenience and clarity, the detailed order is being passed in FAO-M-90 of 2017 titled as Dr. Sheetal Garg Versus Dr. Harkirat Gill.

(3.) Vide impugned order dated 03.03.2017, learned Additional District Judge, Ludhaina held the respondent-wife Dr. Harkirat Gill (for short, the wife) entitled for maintenance pendente lite at the rate of Rs.1,00,000/- per month including maintenance for her children. The appellant-husband Dr. Sheetal Garg (for short, the husband) was further directed to pay Rs.20,000/- as litigation expenses.