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Judgment
Petitioner is defending a divorce petition filed by her husband and the only grievance is with respect to the cost of Rs.35,000/- which has been imposed upon her by learned Principal Judge, Family Court on 15.05.2025.
It is argued that the petitioner is surviving on maintenance order and despite such order, the maintenance amount is not being paid by her husband, regularly and punctually.
However, when asked, learned counsel for petitioner, in all fairness, submitted that she has filed the present petition directly and did not move any application before the learned Principal Judge, Family Court, Central seeking waiver/substantial reduction of the cost in question.
After hearing arguments for some time, the present petition is disposed of with liberty to petitioner to move appropriate application in this regard before learned Principal Judge, Family Court seeking waiver/substantial reduction in the cost.
Let such application be moved within one week from today and learned Trial Court is requested to consider the same, keeping in mind the handicap expressed by her.
Needless to say, in case, the petitioner is aggrieved by the outcome of her abovesaid proposed application, she would be at liberty to file appropriate petition afresh before this Court.
The present petition is disposed of in aforesaid terms.
The pending application also stands disposed of in aforesaid terms.