DILIP KUMAR SINGH Vs. SMT. CHANDA KUMARI

JUDGEMENT

(1.) The present cases are taken up today through Video conferencing.

(2.) W.P.(C) No. 4321 of 2019 has been filed by the petitioner for quashing and setting aside the order dated 29.06.2019 (Anneuxre-4 to the writ petition) passed by the Additional Principal Judge (Additional Family Court), Dhanbad in Original Suit No. 778 of 2017 whereby the respondent's application dated 05.01.2019 filed under Section 24 of the Hindu Marriage Act, 1955 (in short "the Act, 1955") has been allowed and the petitioner has been directed to pay Rs.10,000/- per month as maintenance pendente lite to the respondent and has further been directed to pay Rs.500/- per date to the respondent on her appearance and Rs.300/- per date in case of her non-appearance in the proceeding.

(3.) W.P.(C) No. 4379 of 2019 has been filed by the petitioner for quashing and setting aside the order dated 29.06.2019 (Annexure-4 to the writ petition) passed by the Additional Principal Judge (Additional Family Court), Dhanbad in Original Suit No. 778 of 2017 whereby the petitioner's application dated 04.03.2016 filed under Section 26 of the Act, 1955 read with Section 6(a) of the Hindu Minority and Guardianship Act, 1956 (in short "the Act, 1956") praying for custody of his minor children has been dismissed.