ARJUN DEVI Vs. SMT. JAI KUMAR

JUDGEMENT

(1.) This revision under Sec. 115 of the Code of Civil Procedure by the husband is directed against the judgment and order dated 26th Aug., 1982 of the Additional District Judge on an application under Sec. 24 of the Hindu Marriage Act (for short the Act') by the wife claiming maintenance and litigation expenses. The trial court has granted Rs. 300.00 as litigation expenses and Rs. 100.00 as monthly maintenance.

(2.) The marriage between the parties was solemnised on 9th June, 1981 at Arya Samaj Mandir, Suhhash Nagar, New Delhi according to Hindu rites. On 4th Aug., 1981 the petitioner husband filed a petition under Sec. 12 of the Act for annulment of marriage by a decree of nullity and in the alternative for divorce under Sec. 13 of the Act.

(3.) The wife on 16th Dec., 1981 filed an application under Sec. 24 of the Act for maintenance and litigation expenses. She has alleged that she is employed in a private trading company on a monthly salary of Rs. 515.00 and after compulsory deductions she gets Rs. 460.00 each month. She has further alleged that her father is an old retired person and she herself had to bear the expenses of solemnization of marriage and for the purchase of the articles of dowry she had to borrow a sum of Rs. 15,000.00 from her relations. She has claimed Rs. 700.00 as maintenance per month and Rs. 1,500.00 as litigation expenses.