MADHUBALA Vs. VIJAY KATARIA

JUDGEMENT

(1.) Admitted. Parties request that the revision be heard. This revision petition under section 115 of the Code of Civil Procedure is directed against the judgment and order dated 20-11-1985 of the Additional District Judge, fixing maintenance of the petitioner wife in proceedings under section 24 of the Hindu Marriage Act, at Ra. 200 p. m. and litigation expenses at Rs. 500.

(2.) It has been held that the income of the respondent husband is Rs. 1,142.42 p.m. Learned counsel for the petitioner submits that Rs. 200 per month is a meagre sum against the income of the respondent. He submits that the petitioner wife is entitled to reasonable maintenance according to the status of her husband. I am satisfied that Rs. 200 p.m. as maintenance to the petitioner is very low when, admittedly, he income of the husband is Rs. 1,142 42 p.m.

(3.) The respondent submits that he has his parents and two unmarried sisters, besides one younger brother. He further submits that his younger brother is earning about Rs. 800 p. m. No doubt. it is the responsibility of the husband to maintain his parents and unmarried sisters, but his first responsibility is to maintain his wife. I am, therefore, satisfied that the order fixing Rs. 200 per month as maintenance is not a reasonable order. The approach of the Additional District Judge is not in accordance with law.