ANIL Vs. SMT. MADHUBALA AND ANR.

JUDGEMENT

(1.) THIS petition for writ is preferred to assail validity, propriety and correctness of order dated 10.2.2010 passed by the District Judge, Bhilwara while exercising powers under Section 24 and 26 of the Hindu Marriage Act.

(2.) IT is contended by learned Counsel for the petitioner that the court below erred in awarding a sum of Rs. 1500/ - per month as maintenance pendent lite to the respondent and also a sum of Rs. 100/ - against the expenses of proceedings.

(3.) SO far as sum of Rs. 1500/ - per month is concerned, true it is, the respondent No. 1 is earning an amount little higher than the earning of the petitioner but that cannot be a reason for not giving any monetary support for maintaining respondent No. 2. So far as litigation expense is concerned, this is in accordance with law and that no error has been committed by the court below while awarding the same.