SHWETA SINHA Vs. RAVI SINHA

JUDGEMENT

(1.) BY way of this petition, petitioner -wife has challenged the order dated 31st October, 2009 by which the learned Additional District Judge, Delhi has allowed her application u/s 24 of the Hindu Marriage Act and respondent -husband has been directed to pay the petitioner -wife Rs. 2000/ - per month as maintenance pendente lite along with Rs. 5000/ - towards the litigation expenses. The respondent -husband is further directed to pay Rs. 500/ - towards the travelling expenses to the petitioner -wife as and when she comes to Delhi from Muzaffarpur to attend the proceedings. Briefly the facts relevant for disposal of present petition are as under: -

(2.) LEARNED ADJ has disposed of the application vide impugned order mentioned above granting maintenance pendente lite/litigation expenses/travelling expenses which are also mentioned above.

(3.) BEFORE the learned ADJ, Delhi no material was placed by both the parties to substantiate allegations about alleged income of each other. The relevant finding of the trial court on the quantum of maintenance is as under: -