DIPESH HANDA Vs. VIDYA DEVI

JUDGEMENT

(1.) This revision petition is being disposed of on merits at the admission stage with the consent of the learned counsel for the parties.

(2.) The petitioner has assailed As order of District Judge, Kinnaur Sessions Division at Rampur, in case No.62/6 of 1996 passed on 31.10.1996 whereby the petition filed under section 24 of the Hindu Marriage Act, 1955 (for short the Act) by Smt Vidya Devi respondent herein has been allowed and die petitioner is ordered to pay maintenance at the rate of 1000 - per month during the divorce petition and Rs.2000/ - as litigation expenses to the respondent

(3.) The short facts of the case are that respondent Vidya Devi filed a petition against the petitioner for seeking divorce on the ground of cruelty. In her petition, she alleged that the marriage was contracted with the petitioner in the year 1989 in a temple at Jakhu, Shimla. Petitioner has rebutted and denied the solemnisation of the marriage with the respondent and contended that the respondent had already contracted marriage with one Sh. M.L. Ghumta Forest Contractor and she is residing with him till date. During the pendency of these annulment proceedings, respondent filed a petition under section 24 of the Act, which was allowed by the impugned order as stated above.