- (1.) THIS writ petition is directed against the order dated 06.08.2011 passed by learned District Judge, Bhilwara, on the application filed by the petitioner/wife, Smt. Deepika, on 02.05.2009 under Section 24 of the Hindu Marriage Act, 1955 (for short, hereinafter referred to as 'Act of 1955') for maintenance pendente lite and expenses incurred by her for the proceedings, which came to be rejected by the learned District Judge, Bhilwara by the impugned order.
(2.) THE respondent/husband, Mahaveer Ojha, contested the said application while alleging that under a mutual agreement between the parties executed on 22.05.2007, the petitioner, Smt. Deepika has already been paid a sum of Rs.6,00,000/ - (Rupees Six lacs only) by cheque as permanent alimony and, therefore, no case of further grant of any alimony, monthly or lump sum arises under Section 24 of the Act of 1955. Learned District Judge, agreeing with the said objection of the respondent/husband has rejected the application and being aggrieved by the same, the petitioner/wife has approached this Court by way of present writ petition.
(3.) THIS Court in view of young age of the parties, summoned them for exploring the possibility of mutual settlement of the present matrimonial dispute, but after inter action with them, it did not appear possible and, therefore, the present writ petition was heard on its own merits.;