HARBANS LAL Vs. KAMLESH KUMARI

JUDGEMENT

(1.) THIS revision petition has arisen out of an order dated 9.3.1995 passed by the learned District Judge, Kathua, in an application under Section 30 filed in proceedings under Section 13 of the Hindu Marriage Act, granting a sum of Rs.300/ - to the daughter Renu as maintenance pendente lite from the date of fifing of the petition and also to pay Rs.1220/ - as expenses of litigation.

(2.) IN proceedings between the parties initiated by the petitioner against his wife, the respondents under Section 13 of the Hindu Marriage Act for seeking a decree of divorce, an application under Section 30 of the said Act was presented by the respondent for grant of maintenance pendente lite to the tune of Rs.500/ - for herself, Rs.300/ -for her daughter and Rs.1200/ - for litigation expenses in lump sum.

(3.) PARTIES led evidence and after hearing them, the trial court granted the aforesaid maintenance pendente lite and litigation expenses.