ALICE BALDEV SINGH Vs. BALDEV SINGH

JUDGEMENT

(1.) This revision petition is directed against an order of an Additional District Judge dated 29.7.2000 by which an application filed by the petitioner wife for enhancement of the pendente lite alimony was dismissed.

(2.) Briefly the facts are that the respondent husband had filed a suit against the petitioner under Section 22 of the Indian Divorce Act for grant of a decree of judicial separation. It is pending. On the application of the petitioner the Court fixed on 27.3.1999 her pendente lite alimony at Rs. 500.00 per month. Thereafter on 23.5.2000 she submitted an application for enhancement of her pendente lite alimony on the ground that alimony fixed at Rs. 500.00 per month is very low as compared to the monthly salary of Rs. 12,000.00 which the respondent is getting. Besides she has to pay electricity bill ofRs. 15,000/-, water bill for Rs. 2,100.00 and incur Rs. 1,000.00 on maintenance of flat payable to the locality management. She has also to meet house tax liability. She was keeping ill and has no other source of income. The allegation of the respondent that she has rented out the flat has been found false by the Local Commissioner who was appointed by the Trial Court. She has requested that her maintenance allowance be increased from Rs. 500.00 per month to Rs. 5/000.00 per month.

(3.) Notice of the petition was sent to the respondent who failed to contest it.