INDUDHARI SINGHQ Vs. RITA SINGH

JUDGEMENT

(1.) The order dated 26.6.96 passed by the Second Additional District Judge, Jamshedpur in an application under Section 24 of the Hindu Marriage Act, 1955 in Matrimonial Suit No. 73/94 has been impugned by the husband-petitioner before this Court. In the said Matrimonial suit, a decree for dissolution of marriage has been claimed by the petitioner for the grounds mentioned in the application under Section 13(1)(i) of the Hindu Marriage Act (hereinafter referred to as 'the Act').

(2.) After being noticed, the opposite party-wife, in stead of filing a written statement countering the claim of the petitioner, filed an application under Section 24 of the Act claiming Rs. 2, 00000.00 as litigation expenses and a total sum of Rs. 11, 000/- per month as pendente lite for education and other expenses for her two sons namely. Shakti and Subhas as well as her own maintenance.

(3.) After hearing the parties, the learned court below has directed the petitioner to pay litigation expenses of Rs. 25, 000/- and a sum of Rs. 6, 000/- per month towards pendente lite alimony as maintenance for the opposite party as well as the minor children.