SANJAY KUMAR JHA Vs. PREMSHEELA DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has come up to this Court against the order dated 13.2.2007 passed in Divorce Case No. 80/2005 by the Principal Judge, Family Court, Motihari, East Champaran under Sec. 24 of the Hindu Marriage Act, 1955 directing a maintenance pendente lite of Rs. 4000/- i.e. Rs. 1000/- each to the opposite party and three minor children born out of marriage and further directing to pay litigation cost of Rs. 500/- per month with effect from the date of filing of the petition under Section 24 of the Hindu Marriage Act.

(3.) The aforesaid matrimonial case was filed by the petitioner under Section 13 of the Hindu Marriage Act for obtaining a decree of divorce on the grounds mentioned therein. The admitted position is that the marriage of the petitioner and the opposite party took place in the year 1989 and from the said marriage two daughters and one son were born who are all minors at present. After appearing in the matrimonial case the opposite party on 17.10.2006 filed a petition under Section 24 of the Act for payment of ad interim maintenance of Rs. 10,000/- per month and Rs. 15,000/- as litigation cost. The petitioner filed a rejoinder to the same. Thereafter the impugned order dated 13.2.2007 has been passed.