BIR SINGH Vs. ANGURI DEVI

JUDGEMENT

(1.) None appears for any of the parties today. Since this matter relates to maintenance pendente lite and the revision petition is of the year 1987, the writ petition is being taken up today for final hearing.

(2.) . By the impugned order dated 9.12.1986 the Additional District Judge had fixed pendente lite maintenance at Rs. 1,000.00 per month. It also ordered for payment of litigation expenses of Rs. 2,200.00 The Court or the Additional District Judge found by the impugned judgment that the respondent-wife was not employed and had no independent source of income and the husband had an income of Rs. 6,500.00 per month and thus the wife was entitled to maintenance of Rs. l,000.00 The Trial Court has, inter-alia, recorded the following findings:

(3.) . The Revision Petition does not disclose how any of the above findings are assailable. Accordingly, the revision petition is devoid of merits and is dismissed. Interim orders are vacated. There shall be no orders as to costs. Revision Petition dismissed.