- (1.) Heard the submission made by learned counsel appearing for the Revision petitioner.
(2.) The wife Kanwarjit Kaur, aggrieved by the order passed by the trial Court has come up with the present Revision.
(3.) The husband Ajit Singh filed a divorce petition under Section 13 of the Hindu Marriage Act before the trial Court. The Revision petitioner moved an application invoking the provisions under Section 24 of the Hindu Marriage Act, 1955 and claimed maintenance pendente lite as well as litigation expenses. The trial Court was pleased to award interim maintenance of Rs. 5000/- per month and a sum of Rs. 3000/- towards litigation expenses to the Revision Petitioner.;