BRIJ MOHAN Vs. NAHANI

JUDGEMENT

(1.) This appeal is filed by the appellant assailing the legality of the order dtd. 3/2/21 passed by the Family Court No.l, Bharatpur in Civil Case No.2/20, whereby while allowing an application preferred by the respondent under Sec. 24 of the Hindu Marriage Act, 1955 (for short "the Act of 1955"), the appellant is directed to pay maintenance pendente lite a sum of Rs.2500.00 per month to the respondent-Smt. Nahani @ Neha upto 10th Day of every month. That apart, the appellant is directed to pay a sum Rs.300.00 towards litigation expenses to the respondent on each date of hearing.

(2.) The appellant filed a petition against the respondent for restitution of conjugal rights under Sec. 9 of the Act of 1955.During the pendency of the petition, the respondent filed an application under Sec. 24 of the Act of 1955, claiming maintenance pendente lite from the appellant a sum of Rs.10,000.00 per month; Rs.11,000.00 in lump sum towards the litigation expenses and advocate's fees and Rs.1500.00 towards litigation expenses on each date of hearing. The respondent averred in the application that she has no source of income whereas, the appellant is doing wooden work and earning Rs.45,000.00 per month.

(3.) The appellant filed a reply to the application contending that he is unemployed and he gets employment occasionally. It was further averred that he is ready to keep the respondent and maintain her.