PALLAVI Vs. RAJ KAMAL

JUDGEMENT

(1.) SMT. Pallavi, the appellant herein, is the wife. Shri Raj Kamal, the respondent herein, is the husband. The husband filed a matrimonial suit for decree of divorce before the Family Court. The wife-the appellant appeared before the Family Court and filed an application under Section 24 of the Hindu Marriage Act for maintenance during the pendency of the divorce proceedings and also for cost of litigation. On 05. 07. 2006, the Family Court allowed the said application directing the husband, the respondent herein, to pay Rs. 5000/- per month as maintenance per month and Rs. 500/- as litigation cost per date.

(2.) THE husband, the respondent herein, challenging the same filed a writ petition under Article 226 of the Constitution of India before this Court. The learned single Judge entertained the same and reduced the maintenance amount from Rs. 5000/- per month to Rs. 3000/- per month and litigation cost of Rs. 500/- per date to Rs. 5000/- as lump sum.

(3.) AGGRIEVED by this, the wife, the appellant herein, has filed this Letters Patent Appeal.