TAJINDER SINGH Vs. KIRANDEEP KAUR

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dtd. 3/8/2018 passed by Additional District Judge, Jalandhar, whereby the application filed by the respondent under Sec. 24 of the Hindu Marriage Act was allowed. An amount of Rs.10,000.00 per month was fixed as maintenance pendente lite and an amount of Rs.7000.00 was granted as litigation expenses.

(2.) In pursuance of order dtd. 13/12/2018, both the parties are present along with their respective counsel. The interaction with the parties did not yield any fruitful result in terms of living together or parting ways.

(3.) Perusal of the record would show that both the parties have levelled allegations and counter-allegations in terms of contracting second marriage. The daughter from the first marriage is residing with her Bua, whereas two children out of said wedlock are living with the mother in the same house, where petitioner is also living in a separate portion.