ANTIMA Vs. JITENDRA

JUDGEMENT

(1.) D.B. Civil Misc. Application No. 2084/2018:- For the reasons stated in the application delay in filing the appeal is condoned.

(2.) The application is allowed.

(3.) The husband i.e. the respondent has sued for divorce on the ground of cruelty. Appellant filed application under Sec. 24 of the Hindu Marriage Act. On 19/7/2017 the same was disposed of directing monthly maintenance in sum of Rs.4000.00 to be paid by the respondent to the appellant. Rs.150.00 per Court hearing was also directed to be paid. One time litigation expenses in sum of Rs.5000.00 was directed to be paid.