SHIPRA SAKLANI Vs. ARUN MISHRA

JUDGEMENT

(1.) During the pendency of the apposite petition for dissolution of marital ties, one, Shipra Saklani Mishra, impleaded as respondent therein, instituted an application before the learned District Judge, Kangra at Dharamshala, application whereof was cast under the provisions of Section 24 of the Hindu Marriage Act, (hereinafter referred to as the Act), wherein, she reared a claim, for liability(ies) qua maintenance pendente lite quantified in a sum of Rs.30,000/- per mensem, being fastened upon the respondent herein.

(2.) The learned District Judge, Kangra at Dharmashala assessed liability(ies) qua maintenance pendente lite against the respondent herein, comprised in a sum of Rs.10,000/- per mensem. His wife/petitioner herein is aggrieved therefrom, hence, has instituted the instant petition before this Court. She has in the instant petition claimed that maintenance pendente lite comprised in a sum of Rs.30,000/- per mensem, be, assessed vis-a-vis her, indemnificatory liability(ies) whereof be fastened upon her husband/respondent herein.

(3.) For gauging the competing claim(s) of the parties at contest herebefore, it is imperative to extract the provisions borne in Section 24 of the Act:-