RAJNISH RANJAN Vs. ARCHANA KUMARI AND ORS.

JUDGEMENT

(1.) Heard Mr. Manish Kumar, learned counsel appearing for the petitioner, Mr. Ajay Kumar Singh, learned counsel appearing for the respondent no.1 and Mr. Shakib Ayaz, learned counsel appearing for the respondent no.2.

(2.) This application under Article 227 of the Constitution of India has been filed by the petitioner for setting aside the order dated 03.11.2017 passed by the learned Principal Judge, Family Court, Begusarai in Divorce Case No.40 of 2014 whereby he has directed the petitioner to pay the amount of Rs.15,000/- per month as maintenance pendente lite and the amount of Rs.15,000/- as litigation cost to the respondent no.1.

(3.) It may be noted that the petitioner has filed Divorce Case No.40 of 2014 seeking decree for divorce under Section 13 of the Hindu Marriage Act on 15th of May, 2014 in the Court of the learned Principal Judge, Family Court, Begusarai.