ANIL KUMAR JAMWAL Vs. REENA DEVI

JUDGEMENT

(1.) This petition under Article 227 of the Constitution, at the instance of the petitioner/husband, is directed against the order of maintenance dated 28.02.2017, passed by the learned District Judge, Shimla, in proceedings under Section 24 of the Hindu Marriage Act (for short the 'Act').

(2.) It is not in dispute that the parties are husband and wife even though currently they are estranged. The petitioner has filed petition under Section 13 of Act seeking dissolution of marriage on various grounds including the ground of cruelty which are pending adjudication and it was in these proceedings that the respondent filed an petition under Section 24 of the Act for grant of maintenance pendent lite and expenses of proceedings.

(3.) The application so filed was allowed by the learned trial Court vide order dated 28.02.2017 and the petitioner was directed to pay a sum of Rs. 8,000/- per month as maintenance pendent lite from the date of application and in addition thereto he was also directed to pay a sum of Rs.10,000/- to the respondent towards litigation expenses.