REEMA SINHA ALIAS SINGHA Vs. PANKAJ SINGHA

JUDGEMENT

(1.) Heard Ms. P. Ghosh, learned Counsel appearing for the Appellant-Applicant and Mr. H. Debnath, learned Counsel appearing for the Respondent-opposite party.

(2.) By this application, filed under Sections 24 and 25 of the Hindu Marriage Act. 1955, the Appellant-applicant Smt. Reema Sinha @ Singha, who is the wife of the Respondent-opposite party, Sri Pankaj Singha, has prayed for granting her maintenance pendente lite and expenses of proceedings. The Appellant-applicant has claimed Rs. 5,000 (Rupees five thousand) only per month as maintenance pendente lite and Rs. 15,000 (Rupees fifteen thousand) only as expenses of proceedings from her said husband, i.e., the Respondent-opposite party, on the ground that she does not have independent income to support herself and to meet the expenses of the proceedings.

(3.) The Appellant-applicant?s case, in brief, may be stated as follows: