PURAN CHAND SAINI Vs. MITHLESH SAIMI

JUDGEMENT

(1.) Admit.

(2.) This revision petition is directed against an order passed under Section 24 of the Hindu Marriage Act, on the application of the respondentwife who is also respondent in the proceedings under Section 13 of the Act. The trial Court on the basis of the averments made by the respondent/wife and accepting the statements of both the partics as to their respective salaries and considering the circumstance that the petitioner/husband was maintaining the two children of the wedlock as also his old mother, thought it fit to grant a maintenance of Rs 250.00 p.m. with effect from 2nd May, 1989 which, I am informed, was the date of the application.

(3.) The main grievance of the petitioner is that the trial Court passed the impugned order without there being sufficient material on record in support of what the applicant (respondent/wife) had pleaded as to her income, or in respect to deductions from the salary, by instalments of Rs. 260.00 p.m., which she alleged as being deducted from her salary of Rs. 300.00 and whether the alleged loan was in fact a house building advance, or whether any part of it had been taken by the petitioner.