PARVEEN SINGH BHATIA Vs. ANITA BHATIA

JUDGEMENT

(1.) The order under challenge in this petition is Annexure P-6 passed by learned Addl. District Judge, Shimla (I) in an application filed under Section 24 of the Hindu Marriage Act, 1955 whereby the respondentwife has been granted a sum of Rs. 25,000/- as maintenance pendente lite and Rs. 15,000/- towards litigation expenses.

(2.) The petitioner-husband has filed petition Annexure P-1 with a prayer to dissolve his marriage with respondent by way of decree of divorce on the ground of cruelty. The respondent-wife on entering appearance in the Court below has filed an application under Section 24 of the Hindu Marriage Act, 1955 for grant of maintenance pendente lite @ Rs. 31,000/- per month and litigation expenses Rs. 40,000/-. Learned trial Judge, on having taken on record the version of the petitioner-husband and taking into consideration the records has, however, granted the maintenance pendente lite @ Rs. 25,000/- per month and the litigation expenses to the tune of Rs. 15,000/-.

(3.) The complaint is that the amount so granted by the Court below is on higher side as the carry home salary of the petitioner-husband is only Rs. 43,575/-. Out of that also, a sum of Rs. 10,000/- i.e. Rs. 6,000/- to respondent-wife and Rs. 2,000/- each to the children is being paid by him to the respondent consequent upon the order Annexure P-3 passed by learned Judicial Magistrate Ist Class, Court No. 4, Shimla in the proceedings instituted against him under the provisions of the Domestic Violence Act, 2005.