MORSINGH AMARSINGH Vs. CHAMABAI,

JUDGEMENT

(1.) FEELING aggrieved by the order dated 16.01.2007 passed by learned Second Additional District Judge, Harda in M.J.C. No.3/2004 whereby the application of the wife -respondent under Section 25 of the Hindu Marriage Act, 1955 has been allowed to the tune of Rs. 500 per month, this revision has been filed by the husband -applicant.

(2.) SEVERAL contentions have been raised by Shri Shukla learned counsel for the applicant but during these hard days one could not even survive with a very meager amount of Rs. 500 per month. Thus, I am of the view that learned Court below did not commit any error in allowing the application of wife/respondent and directing the husband -applicant to pay a sum of Rs. 500 per month from the date of order i.e. 6.8.2003.

(3.) LEARNED Trial Court while exercising its jurisdiction rightly allowed the application under Section 25 of the Hindu Marriage Act of the wife -respondent. There is no illegality or perversity in the impugned order.