SMT. TARANJIT KOHLI Vs. GURBAKSH SINGH KOHLI

JUDGEMENT

(1.) This is an appeal by the wife under Sec. 28 of the Hindu Marriage Act arising out of proceedings under Sec. 24 of the Act for maintenance pendente -lite and litigation expenses.

(2.) The Respondent is the husband of the Appellant. He has filed a petition under Sec. 13 of the Hindu Marriage Act before the learned District Judge, Mandi, claiming a decree for divorce. During the pendency of the petition, the wife applied under Sec. 24 of the Act for maintenance pendente lite and expenses of the proceeding. The learned District Judge has disposed of the application by his order dated November 4, 1974, which reads as follows:

(3.) The appeal has been filed under Sec. 28 of the Hindu Marriage Act. It provides: