SAPNA GARG Vs. SANJEEV GARG

JUDGEMENT

(1.) Leave granted. In the order directing issue of notice it was stated that the matter may be finally disposed of at the notice stage. We have heard learned counsels for the parties and have perused the record.

(2.) The wife is the appellant. On application filed by her under Section 24 of the Hindu marriage Act, District Judge, Bhatinda awarded a sum of Rs. 2,000. 00 per month as maintenance pendente lite from the date of application and Rs. 5. 000. 00 on account of litigation expenses.

(3.) Aggrieved from the order of the District judge, the appellant filed Civil Revision petition in the High Court which was disposed of by the impugned order enhancing the maintenance from Rs. 2,000. 00 to Rs. 3. 000. 00 per month.