RAJESHWARI PRASAD Vs. SHYAM CHAND PRASAD

JUDGEMENT

(1.) FACTS giving rise to this revision petition are that in an application filed by the husband, hereinafter referred to as the respondent under Section 13(1)(ia)(ib) of the Hindu Marriage Act against Smt. Rajeshwari Prasad, hereinafter referred to as the petitioner, an application under Section 24 of Hindu Marriage Act was filed by the wife for her maintenance pendente lite and litigation expenses and for maintenance of her minor child Master Saurabh Mani, petitioner No. 2. The Addl. District Judge vide his order dated 7.8.87 awarded Rs. 600/ - per month as alimony pendents lite to the wife, Rs. 400/ - as maintenance for the minor son who is petitioner No. 2 and Rs. 1100/ - as litigation expenses. The review application moved by the respondent against that order was dismissed. His revision C.R. 58/88 filed in the High Court was also dismissed on 19.4.1988.

(2.) THE petitioner wife then moved the Addl. District Judge for enhancement of the maintenance Pendente lite on the plea that the salary of the husband had considerably increased. The husband also moved an application in that very Court for reduction of the maintenance pendente lite taking all those pleas which he had taken in the review application and the civil revision petition. Both those applications were disposed of by Shri S.N. Dhingra, Addl. District Judge, by a common order dated 25.11.1989 and he reduced the alimony pendente lite of the wife to Rs. 150/ per month and that of the child to Rs. 300/ - per month. :

(3.) I have heard the counsel for the petitioner and gone through the record. None appeared for the respondent.