RIYA BUDHIRAJA Vs. RAJEEV BUDHIRAJA

JUDGEMENT

(1.) The petitioner-wife has filed the present petition seeking to set-aside the order dated 7th August, 2010 passed in HMA No.184/2008 whereby the application filed by the respondent-husband under Section 151 CPC for modification of the order dated 31st March, 2009 was allowed.

(2.) In the order dated 31st March, 2009, the learned Addl. District Judge had come to the conclusion that the income of the respondent is not less than Rs. 75,000/- per month, as he himself is spending more than Rs. 60,000/- per month. The Court directed the respondent to pay Rs. 25,000/- per month to the petitioner for her maintenance, with effect from the date of filing of the application, i.e. 15th May, 2008. He was also directed to pay her Rs. 11,000/- as litigation expenses.

(3.) However, on filing of the application under Section 151 CPC for modification, the same Addl. District Judge modified his order dated 31st March, 2009 and reduced the maintenance amount from Rs. 25,000/- to Rs. 9,000/- per month. The said order has been challenged by the petitioner-wife before this Court.