Ram Chand Gupta, J. - (1.) C.M. No. 18848 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 4747 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 9.6.2011, passed by learned Additional District Judge, Jalandhar, vide which application filed under Section 24 of the Hindu Marriage Act (hereinafter to be referred as the 'Act') by Respondent -wife was allowed and present Petitioner -husband was directed to pay Rs.5,000/ -per month to Respondent -wife as interim maintenance in proceedings initiated by Petitioner -husband against Respondent -wife for divorce under Section 13 of the Act.
(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, Jalandhar.;