SANDEEP KUMAR ALIAS BOBBY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This application has been preferred by the petitioner (husband) against the order dated 20th May, 2003 passed by the learned Principal Judge, Family Court, Ranchi in Matrimonial Title Suit No. 44 of 2002 under Section 24 of the Hindu Marriage Act, whereby and whereunder, the. court below allowed a sum of Rs. 2.500/- as litigation cost and a sum of Rs. 1000/-per month as maintenance in favour of the 2nd respondent (the wife).

(2.) The case of the petitioner is that the manner in which staff and officers of the Lalpur Police Station, Ranchi and family members of the 2nd respondent solemnized the marriage of 2nd respondent -with the petitioner, he filed the Matrimonial Title Suit. No. 44 of 2002 under Section 12 of the Hindu Marriage Act for declaring their marriage as null and void. The second respondent filed a petition under Section 24 of the said Act for grant of alimony on the ground that she has no independent income and the petitioner, a man of means and is a rich person working in one Mohan Computer and Electronics at Lalpur, Ranchi in its Software Wing and his monthly income is Rs. 9050/-.

(3.) The grievance of the petitioner is that the court below though observed that complex issues are involved as appeared from the record, but allowed litigation cost of Rs. 2.500/- and a sum of Rs. 1000/- per month towards maintenance in favour of the 2nd respondent without proper hearing of petitioner and without taking into consideration his actual earning.