PROMILA NANGIA Vs. BALDEV RAJ NANGIA

JUDGEMENT

(1.) This is a revision petition filed against the order dated 12th July, 1988 whereby the Addl. District Judge, Delhi has disposed of the application under Section 24 of the Hindu Marriage Act filed by the petitioner for enhancement of maintenance pendente lite.

(2.) The petition for maintenance was initially filed in September, 1985 and it was directed that the petitioner should get Rs. 550.00 as main- tenance per month. The petitioner prayed for enhancement to the extent of Rs 1000.00 .

(3.) The case of the respondent before the Addl. District Judge was that after deductions he was getting a pay of Rs. 1400.00 p.m. It was also asserted that the petitioner had inherited business from her father and she had completed her secretarial course from Y.W.C.A. in the year 1978-79 and she bad been working since then.