REKHA RANI SAXENA Vs. ASHOK SAXENA

JUDGEMENT

(1.) This revision petition is directed against the order dated 19th August, 19S9 passed by Mrs. Manju Goel, Additional District Judge, Delhi whereby she has awarded maintenance to the petitioner-wife @ Rs. 300.00 pm. from the date of the application under Section 24 of the Hindu Marriage Act, i.e., 11,10.1988 and litigation expenses amounting to Rs. l,500.00 .

(2.) There is no dispute that the amount awarded by the learned Additional District Judge has been paid to the petitioner-wife and is being paid accordingly.

(3.) The petitioner-wife has filed this revision petition for enhancement of the maintenance on the ground that the income of the respondent-husband is much more than what has been assessed by the learned Additional District Judge and she should be awarded maintenance @ Rs. 1.000.00 p.m.