AVNEET DIWEDI Vs. APEKSHA DIWEDI

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following relief:-

(2.) It is not in dispute that in proceedings, which stood initiated under Section 24 of Hindu Marriage Act, the Court of learned District Judge, Ropar vide order dated 11.12015 had directed the present petitioner to grant maintenance pendentelite at the rate of Rs. 4,000/- per month to the present respondents No.1 and 2 w.e.f. 3.11.2015, as also Rs. 5,000/- as litigation expenses. It is also not in dispute that said respondents are receiving this amount from the petitioner, as has been ordered by the learned District Judge, Ropar.

(3.) In proceedings initiated under Sections 18, 19 and 20 of Protection of Women from Domestic Violence Act, 2005 by the present respondents No.1 and 2, an application was filed for grant of interim maintenance and the Court of Learned Judicial Magistrate 1st Class, Court No.1, Una, H.P. vide order dated 6.5.2016 appended with the petition as Annexure P-3 ordered the appellant to pay interim maintenance at the rate of Rs. 2500/- per month as maintenance to respondent No.1 (wife) and Rs. 2000/- as maintenance in favour of respondent No.2 (daughter) i.e. total Rs. 4500/- per month with further direction that school expenses of respondent No.2 shall also be paid by the present petitioner.