YASHU PRIYA Vs. VINAY GULERIA

JUDGEMENT

(1.) By way of the petitions at hand, order dated 11.5.2016 passed by learned District Judge, Shimla, Himachal Pradesh in Case No. 42-S/3 of 2014 titled Vinay Guleria vs. Ms. Yashu Priya has been laid challenge to by both the parties. Vide aforesaid order, a sum of Rs.23,500/- per month has been granted as maintenance pendente lite in favour of the wife besides a sum of Rs.15,000/- as litigation expenses.

(2.) By way of CMPMO No. 275 of 2016, wife-Yashu Priya has sought enhancement of the maintenance pendente lite to Rs.35,000/- per month besides Rs.10,000/- per month as residential charges at Shimla and Rs. 21,000/- as litigation cost under S.24 of the Hindu Marriage Act.

(3.) By way of CMPMO No. 482 of 2016, husband-Vinay Guleria has sought quashment of order dated 11.5.2016.