KIRAN SEJWAL Vs. YESH DEV SINGH SEJWAL

JUDGEMENT

(1.) This civil revision petition under Section 115 of the code of Civil Procedure is directed against the order dated 19.4.2003 passed by the Additional District Judge, Delhi on an application under Section 24 of the Hindu Marriage Act granting Rs.20,000/- per month as maintenance and Rs.10,000/- as litigation expenses with effect from the date of the application in favour of the petitioner-wife. The petitioner has sought enhancement of the maintenance through this petition. Notice of the petition was repeatedly sent to the respondent and his father. It was also published in the Statesmen but none appeared on behalf of the respondent.

(2.) I have heard Mr. Ravi Prakash Gupta, Advocate learned counsel for the petitioner.

(3.) Briefly the facts are that the parties were married on 23.10.2000 according to Hindu Rites at Delhi. They resided together in the matrimonial home at Delhi till 29.10.2000 and again from July, 2001 to December, 2001. The respondent is doing some job at Netherlands. It seems the parties could not pull well together. The respondent-husband sought divorce in Netherlands and the petitioner complained to the police. An FIR under Section 406/498-A IPC has been registered against the respondents, his parents and his relatives.