VAIBHAV KUMAR Vs. KAMLESH AND OTHER

JUDGEMENT

(1.) This appeal is directed against order dated 12.1.18 of Judge, Family Court, Bhilwara, allowing an application preferred under section 24 of Hindu Marriage Act, 1955 (for short "the Act') by the respondents herein, has been allowed and the appellant (husband) has been directed to pay maintenance pendente lite and litigation expenses to the respondent (wife).

(2.) The appellant filed a petition against the respondent under Section 13 of the Act, seeking decree of divorce on the ground of desertion and cruelty, which is pending trial before the Family Court, Bhilwara. During the pendency of the petition, the respondent-wife filed an application under Section 24 of the Act claiming maintenance pendente lite and the litigation expenses. The respondent claimed maintenance pendente lite Rs. 30,000/- per month, the litigation expenses Rs. 20,000/- and Rs. 5,000/- towards the to and fro expenses to attend each date of hearing.

(3.) After due consideration, the Family Court awarded Rs. 15,000/- per month as maintenance pendente lite ( Rs. 10,000/- per month for the respondent-wife and Rs. 5,000/- for the minor child), litigation expenses Rs. 20,000/- in lump sum and Rs. 2500/- towards to and fro expenses to attend each date of hearing.