DEEPAK SUBHASHAM Vs. GEETA CHAURASIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This case is being disposed of at this stage at the instance of the parties.

(3.) The petitioner is aggrieved by the order dated 2.11.2006, passed by the Principal Judge, Family Court, Motihari, East Champaran in Maintenance Case No. 7 of 2006, whereby on a petition filed by the opposite party-wife under Section 24 of the Hindu Marriage Act (hereinafter referred to as 'the Act') has been allowed and an amount of Rs. 6,000/- per month by way of maintenance and Rs. 1,500/- per month towards litigation cost have been allowed from the date of presentation of the aforesaid petition under Section 24 of the Act till disposal of the case.