RAMESH AGRAWAL Vs. SMT BHAGWATI NEELAM

JUDGEMENT

(1.) This order will dispose of two applications filed by the respondent claiming the expenses of the present case from the appellant.

(2.) An order under Section 125 Cr.P.C. has been made in favour of the respondent who is admittedly the wife of the appellant and the learned Judge, Family Court, has awarded a sum of Rs. 500/- (Rupees five hundred) per month as maintenance to the respondent holding that the respondent has no independent means to maintain herself and the appellant has refused and neglected to maintain her.

(3.) The question arises as to whether during the pendency of the appeal the Court can order the appellant to pay litigation expenses to to the respondent.