SANJAY KUMAR Vs. PUJA KUMARI

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) The petitioner is the husband of the respondent-wife. He has filed a suit for divorce, being Matrimonial (Divorce) Case No. 474 of 2018, pending before the learned Principal Judge, Family Court, Muzaffarpur. By the order, dtd. 3/12/2019, the learned Family Court has awarded maintenance pendente lite of Rs.5,000.00 per month and litigation cost of Rs.2,000.00 in favour of the respondent-wife.

(3.) Assailing the impugned order, learned Counsel for the petitioner submits that the petitioner is an unemployed person and does not have any independent source of income. Accordingly, his submission is that the award of Rs.7,000.00 per month is excessive and the same may be reduced to some extent.