HIMANSHU Vs. SMT. VINITA & ORS.

JUDGEMENT

(1.) The petitioner-husband has laid this writ petition challenging the order dated 14th August, 2015 passed by learned Family Court, Bhilwara (for short, 'learned Court below'), whereby the learned Court below has allowed the application of respondents under Section 24 of the Hindu Marriage Act, 1955 (for short, 'Act of 1955') for maintenance pendent lite.

(2.) The learned Court below, allowed the aforesaid application filed by the respondents in a petition under Section 13 of the Act of 1955 and awarded interim maintenance to respondents to the tune of Rs. 4,500/- per month from the date of filing of the application till the final disposal of petition under Section 13 of the Act of 1955 and further allowed litigation ex-pensed for a sum of Rs.2,000/- along with travelling expenses @ Rs.200/- for each date of hearing.

(3.) Upon examining the quantum of maintenance pendente-lite and expenses of proceedings allowed by the learned Court below to the respondent-wife, in my considered opinion the learned Court below has exercised its discretion judiciously to farther the aims and objects of Section 24 of the Act of 1955. The amount awarded by the learned Court below is quite reasonable which from any stretch of imagination cannot be categorized as infirm or perverse. Appellant being husband of the respondent and earning spouse is bound to maintain his wife and cannot shirk from his responsibility to pay maintenance pendente lite and expenses of the proceedings for divorce initiated by him before the learned Court below.