| 24. Maintenance pendente lite and expenses of proceedings.-
Where in any proceeding under this Act it appears to the court that either the wife or the
husband, as the case may be, has no independent income sufficient for her or his support
and the necessary expenses of the proceeding, it may, on the application of the wife or
the husband, order the respondent to pay to the petitioner the expenses of the proceeding,
and monthly during the proceeding such sum as, having regard to the petitioner's own
income and the income of the respondent, it may seem to the court to be reasonable. |
