Ram Chand Gupta, J. - (1.) CM No. 7194 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. CR No. 1820 of 2011 The present petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 17.1.2011, Annexure P1, passed by learned Additional District Judge, Jhajjar vide which the Petitioner has been directed to pay Rs. 7,000/ - per month as maintenance pendente lite in the petition under Section 24 of Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') filed by the Respondent -wife during the pendency of the petition under Section 13 of the Act instituted by the Petitioner -husband against the Respondent -wife.
(3.) I have heard learned Counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned trial Court.;