SHASHI BAWA Vs. RUMNEEK BALA

JUDGEMENT

(1.) THIS revision by the petitioner -wife is directed against an order dated 1 -12 -88 of the learned Additional District Judge, Delhi by which he increased the maintenance amount payable to the wife and her child from Rs. 1300/ to Rs. 1600/ - per month.

(2.) THE brief grounds on which this revision is filed are that the learned trial court having found that the respondent -husband had suppressed his income, should have permitted the wife to lead evidence to show the correct income of the husband for fixing the maintenance under Section 24 of the Hindu Marriage Act. The wife had summoned official of the income tax department as also some employee from the office of the employer of the husband to show the correct income of the husband. But the Court did not permit the evidence to be recorded. It is then alleged that the pendente lite maintenance should have been fixed at Rs. 1500/ - per month for the wife and Rs. 1000/ - for the child.

(3.) I have heard learned counsel for the parties. The impugned order of the learned ADJ indicates that Rs. 1300/ - per month as maintenance pendente lite as also litigation expenses of Rs. 2200/ - was fixed by consent of both the parties. The wife then brought certain more facts to the notice of the learned ADJ like that he was actually drawing salary of Rs. 4300/ - per month and was also getting bonus of Rs. 14000/ - to Rs. 15000/ - per year. In addition the husband was alleged to be recovering Rs. 1500/ - per month as rent. The learned ADJ carefully considered these circumstances some of which were also admitted in the reply filed by the husband. He came to the conclusion that husband was actually receiving Rs. 14000/ - to Rs. 15000/ - approximately per annum as bonus. Thus adding this income he came to the conclusion that the monthly income of the husband was round about Rs. 5000/ - per month and, thereforee, increased the maintenance allowance from Rs. 1300/ - to Rs. 1600/ - per month.