DINESH KUMAR DUA Vs. JASVEER KAUR

JUDGEMENT

(1.) This is an application under Section 24 of the Hindu Marriage Act, 1955 for awarding the amount of maintenance pendente lite and litigation expenses to the respondent-wife for contesting this appeal.

(2.) It appears that the appellant Shri Dinesh Kumar Dua filed an application before the Family Court seeking a relief that that the marriage asserted by the respondent-wife with the appellant Dinesh Kumar Dua never took place and, therefore, she is not the legally wedded wife of the appellant. He, therefore, sought a relief that the alleged marriage should be declared as non-existent and she should be restrained from claiming any relief on the ground that she is the legally wedded wife of the appellant. This application of the appellant was rejected by the Family Court against which he has preferred this appeal which is pending consideration before this Court.

(3.) The respondent-wife, on the other hand, also filed an application before the Family Court for restitution of conjugal. rights and came up with a case that she had been married with the appellant Dinesh Kumar Dua in the year 1988 but he deserted her in the year 2003 and went to the extent of filing an application for declaration of this marriage as non-existent.