VEENA KUMARI Vs. SRIKANT ALIAS SANJAY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is defendant in Divorce Case No. 27/96 which has been filed by the opposite party for dissolution of their marriage under Section 13 of the Hindu Marriage Act, 1955 (hereinafter to be referred to as 'the Act' for the sake.of brevity).

(3.) The petitioner is aggrieved by order dated 1.6.2002 passed in the aforesaid case by which the learned First Additional District Judge, Begusarai, had rejected her petition under Section 24 of the Act for maintenance pendente lite @ Rs. 4,000/- per month from the date of filing of the case.