VANDANA Vs. ANKIT BHARDWAJ

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dtd. 13/12/2017 passed by the Addl. District Judge, Jalandhar vide which the application filed by the petitioner under Sec. 24 of the Hindu Marriage Act (for short 'the Act') was dismissed.

(2.) Respondent filed a petition under Sec. 13 of the Act for a decree of divorce. During pendency of the aforesaid petition, petitioner filed an application under Sec. 24 of the Act for the grant of maintenance pendente lite and litigation expenses. The marriage took place between the parties on 29/10/2012 as per Hindu rites and ceremonies. Marriage was cohabited, but no issue was born out of the wedlock.

(3.) The Addl. District Judge, Jalandhar vide the impugned order dtd. 13/12/2017 dismissed the application for grant of maintenance pendente lite, but allowed litigation expenses to the tune of Rs.8,000.00 in favour of the petitioner.