Section 39 in The Parsi Marriage And Divorce Act, 1936
39. [ Alimony pendente lite [Substituted by Act 5 of 1988, Section 13, for Sections 39 and 40 (w.e.f. 15.4.1988).]
.Where in any suit 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 suit, it may, on the application of the wife or the husband, order the defendant to pay to the plaintiff, the expenses of the suit, and such weekly or monthly sum, during the suit, as having regard to the plaintiffs own income and the income of the defendant, it may seem to the Court to be reasonable:[Provided that the application for the payment of the expenses of the suit and such weekly or monthly sum during the suit, shall, as far as possible, be disposed of within sixty days from the date of service of notice on the wife or the husband, as the case may be.]
