ARVIND KUMAR TRIPATHI, J. - (1.) THIS civil revision has been filed by Vinay Kumar Dixit against Order dated 22-11-2005 passed by Addl Principal Judge, Family Court Lucknow in Misc Case No-192 C of 2004 Smt Renu Vs Vinay Kumar Dixit, by which Court below has allowed the application under section 24 0f Hindu Marriage Act and directed the revisionist to pay Rs 2000.00 as cost of the suit and Rs 1400 p.m. as interim maintenance to the respondent from the date of order.
(2.) A suit under section 13 of Hindu Marriage Act no-349 of 2003 was filed Vinay Kumar dixit against his wife Smt Renu in the Family Court Lucknow. During pendency of the proceeding wife smt Renu moved an application alleging that plaintiff is earning Rs 8000.00 from salary and rent from a house so he be directed to pay Rs 4000/ p.m. to her as cost of the litigation and maintenance of herself and her son. In the objection to the application plaintiff denied that his income is not what the defendant has stated. He has got service after death of his father. The amount claimed is too excessive. After going through the submissions and papers the Additional Principal Judge Family Court Lucknow passed the impugned order. Feeling aggrieved this civil revision was filed.
(3.) HEARD learned counsel for Revisionist and learned counsel for respondent.;