- (1.) The husband who is the Revision petitioner challenges the order passed by the trial Court directing the Revision petitioner to pay a sum of Rs. 4000/- towards litigation expenses and a sum of Rs. 1500/- to his wife and a sum of Rs. 1000/- to his daughter towards interim maintenance invoking the provision under Sections 24 and 26 of the Hindu Marriage Act.
(2.) The fact remains that the 1 st respondent laid an application under Section 13 of the Hindu Marriage Act seeking divorce on the ground of cruelty as against Revision petitioner. During the pendency of the said proceedings, she moved an application under Section 24 and 26 of the Hindu Marriage Act seeking not only litigation expenses but also interim alumni for her and also for her daughter.
(3.) The trial Court having adverted to the rival contentions of the husband and the wife ordered to pay litigation expenses and their interim maintenance as stated supra. The trial Court in fact rejected the contention of the Revision petitioner that the first respondent had already got married as per the statement given by her before Sub Divisional Magistrate, Giddherbaha as premature.;