Ram Chand Gupta, J. - (1.) C.M. No. 5401 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 1349 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for quashing the impugned order dated 13.1.2011, passed by learned Additional District Judge, Moga, vide which an application filed by Respondent -wife under Section 24 of the Hindu Marriage Act (hereinafter to be referred as the 'Act') has been allowed and Petitioner was directed to pay Rs. 4,000/ -per month as ad interim maintenance to Respondent -wife and the minor child during pendency of the petition for divorce under Section 13 of the Act filed by present Petitioner.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Additional District Judge, Moga.;