M.N.BHANDARI,J. - (1.) By this writ petition, a challenge is made to the order dated 11th May, 2016, by which, application under Section 24 of Hindu Marriage Act, 1955 (for short "the Act of 1955") has been allowed.
(2.) Learned counsel for the petitioner submits that after marriage of two sisters with two brothers in same family, girl hardly stayed for a day or two. The brother-in-law of the petitioner had taken the non-petitioner to her home thus direction for interim maintenance under Section 24 of the Act of 1955 is not maintainable. It is moreso when, direction aforesaid has been given on an application moved by the petitioner for restitution of conjugal rights by invoking provisions of the Act of 1955 thus the impugned order may be set aside. It is also stated that petitioner is a labourer and cannot pay a sum of Rs.5000/- per month and accumulated amount of Rs.1,80,000/-.
(3.) I have considered the submissions made by learned counsel for the petitioner and perused the record.;