ARADHANA KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties appearing in both the applications.

(2.) Both the applications have been filed under Article 227 of the Constitution of India against the respective orders passed in T.S. (Mat.) Case No. 18/2012. By earlier order dated 23.03.2017 in C.Misc.No. 329/2016, both the applications have been directed to be heard together.

(3.) The parties to the proceeding are husband and wife. The T.S. (Mat.) Case No. 18/2012 has been filed by the husband-petitioner in CWJC No. 21204/2014 seeking a decree of divorce. On the petition under Section 24 of the Hindu Marriage Act filed by the wife, the learned court below by order dated 27.07.2013 has directed the husband to pay Rs. 9,000/- per month for maintenance and Rs. 1,000/- per month for expenses of the litigation. The husband-petitioner has filed CWJC No. 21204/2014 questioning the legal sustainability of the said order.