GAURAV SONI Vs. MEENAL DUBEY

JUDGEMENT

(1.) This revision has been preferred against the impugned order passed by the Ld. Additional Sessions Judge, Gurugram on 15.07.2019 (Annexure P-15) vide which the review application filed by the petitioner-husband, who happens to be the respondent in the Divorce Petition filed by the respondent-wife (Annexure P-1) seeking modification of the previous order dated 03.01.2019 (Annexure P-5), was dismissed.

(2.) It may be mentioned that the previous order was passed on the application, of the respondent-wife, under Sections 24 and 26 of the Hindu Marriage Act, 1955 seeking maintenance pendente lite for herself and her minor daughter, who is admittedly in her custody, although the manner in which such custody was taken by the respondent-wife has been basically disapproved by the petitioner.

(3.) Relevant aspects from the earlier order dated 03.01.2019 on the basis of which, maintenance pendente lite was actually granted to the respondent-wife are set out below:-