SUNITA CHAUDHARY Vs. MANOJ KUMAR

JUDGEMENT

(1.) The present order will dispose of D.B. Civil Misc. Application No.01/2022 dtd. 4/5/2022, filed under Sec. 24 of the Hindu Marriage Act, 1955 (hereafter 'the Act of 1955') for granting maintenance pendente lite to the applicant/appellant(wife).

(2.) Learned counsel for the applicant Mr.M.S. Saharan has submitted that the present D.B. Civil Misc. Appeal No.5316/2018 has been filed by the applicant-wife challenging the judgment and decree dtd. 8/10/2018 passed by the Family Court No.1, Jaipur, whereby the Family Court has accepted the application filed by the respondent-Husband under Sec. 13(ia) and 13(ib) of the Act of 1955 and decree of divorce has been passed in favour of the respondent-husband, dissolving the marriage solemnized between the applicant-wife and respondent-husband dtd. 1/12/1999.

(3.) Learned counsel for the applicant-wife submitted that the respondent-husband is an Army Officer and he was paying monthly maintenance allowance to the applicant and on account of seeking voluntary retirement from service of Army, the respondent has not paid the maintenance during pendency of the present appeal.