Shailendra Shukla, J
Heard on I.A.No.2595/2019, which is an application filed under Section 24 of the Hindu Marriage Act, seeking lump sum payment of Rs.50,000/- to
respondent - wife as pendente lite, travelling expenses, Advocate fees and expenses of proceedings.
The present application under Section 24 of the HMA Act has been filed in the appeal preferred by appellant - Lokendra Singh against the judgment
pronounced on 15.5.2018 by ADJ, Badnagar, District Ujjain in HMA.No.18/15 whereby, suit for divorce filed by the appellant - Lokendra has been
dismissed.
In the application filed under Section 24 of HMA Act, it has been mentioned that Lokendra Singh is in possession of 100 Bighas of land and it is his
liability to provide the aforesaid desired amount of Rs.50,000/- to the respondent - wife. Copies of Khasra entries in support has been furnished.
In reply to the application, it has been stated that respondent - wife is already getting maintenance amount of Rs.1500/- per month and this fact has not
been disclosed by the respondent - wife.
Heard the learned counsel for the parties.
It was brought to the notice of this court that the amount of maintenance has been enhanced from Rs.1500/- to Rs.2000/- per month. However, the
amount of Rs.50,000/- which has been sought by the respondent - wife is an appropriate amount, considering the expenses the respondent would be
incurring in travelling expenses, Advocate fees and other expenses of proceedings.
Hence, the aforesaid I.A.No.2595/2019 filed under Section 24 of HMA Act is allowed and appellant - Lokendra Singh is directed to pay Rs.50,000/-
lump sum amount to respondent - Smt. Shobha Kuwar. The aforesaid amount be paid to the respondent - wife, within a period of 15 days from the
date of passing of this order.
It is made clear that Rs.50,000/- would not affect the payment of Rs.2000/- per month maintenance amount, which is already been paid by appellant -
Lokendra to respondent - wife.
Matter be listed for final hearing in due course.
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