- (1.) This is a matrimonial matter between wife and husband wherein the appellant wife has suffered decree for divorce. It is this decree which is under challenge in this appeal at the instance of the wife u/s.19 of the Family Courts Act.
(2.) Admittedly, no pendente lite maintenance is being paid by the respondent- husband to the wife nor any application appears to have been made by the wife in these proceedings. Though, appeal is pending since 2010.
(3.) We have perused the record and also taken note of the evidence adduced by the parties with a view to find out as to what reasonable amount of pendente lite maintenance can be paid to the wife during pendency of these proceedings for her sustenance without going into the technicalities of making application u/s.24 by her and then to pass orders on such application. Our powers u/s.24 of the Hindu Marriage Act enables us to pass on the basis of the evidence adduced in the proceedings out of which this appeal arises. Even though, no application is made in that behalf by wife.;