JYOTSNA SOFAT Vs. GAURAV SOFAT

JUDGEMENT

(1.) Learned counsel for the par. ties submit that there is no possibility of a settlement between the parties.

(2.) Present petition is directed against the Order dated 29.10.2009 passed by learned Additional District Judge -1 (HMA), Delhi, on an application filed by the petitioner (wife) under Section 24 of the Hindu Marriage Act, in HMA No. 1552/08/07, by virtue of which, the respondent (husband) was directed to pay a sum of Rs.2000/-, per month, to the petitioner (wife) towards maintenance pendente lite for both children, who are in the care and custody of the petitioner (wife), from the date of filing of the application i.e. 31.7.2008. The petitioner (wife) was also directed to con tribute Rs.2000/~, per month, towards maintenance of both the minor children.

(3.) Learned counsel for the petitioner wife submits that maintenance awarded by the trial court is highly insufficient taking into consideration that petitioner is staying in a rented accommodation and besides she has to incur various expenses on school uniform, transport and other day-to-day expenses for herself and two children. While learned counsel for the petitioner does not dispute the fact that petitioner is working, counsel submits that her earning and the paltry amount awarded by the trial court makes it almost impossible for the petitioner to bring up her two school going children.