VINOD KUMAR Vs. JYOTI DEVI

JUDGEMENT

(1.) Petitioner has invoked the supervisory jurisdiction of this Court under Article 227 of the Constitution of India with a prayer to quash the set aside the order dtd. 9/1/2023, passed by the learned Principal Judge, Family Court, Kangra at Dharmshala in case Registration No. 214 of 2022 (RBT HMA No. 8-B/IV/2021.

(2.) Petitioner has filed a petition against the respondent for dissolution of marriage by decree of divorce which is pending before the learned Principal Judge, Family Court, Kangra at Dharmshala.

(3.) Respondent had filed an application under Sec. 24 of the Hindu Marriage Act for maintenance pendent-lite, which was allowed by the learned Family Court vide order dtd. 27/6/2015. Petitioner was directed to pay a sum of Rs.15,000.00 per month as maintenance pendent-lite to the respondent.