VIJAY KUMAR SINHA Vs. ANAMIKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(2.) C.W.J.C. No. 269 of 2012 has been filed by the petitioner, Vijby Kumar Sinha (respondent of C.W.J.C. No, 19237 of 2011) for quashing the order dated 8.9.2011 passed by the learned Additional Principal Judge, Family Court, Patna in Matrimonial Case No. 256 of 2009 by which he has directed the petitioner to pay Rs. 6,000/- per month to the respondent as ad interim maintenance whereas CW.J.C No. 19237 of 2011 has been filed by the petitioner Anamika (respondent of C.W.J.C. No. 269 of 2012) for enhancement of ad interim maintenance and litigation cost.

(3.) A matrimonial suit vide Matrimonial (Divorce) Case No. 256 of 2006 has been filed by Vijoy Kumar Sinha against respondent Smt. Anamika for divorce before the Family Court, Patna and same is pending. During pendency of that case an application was filed on behalf of the respondent-wife under section 24 of the Hindi Marriage Act for ad interim maintenance and litigation cost.