PRATIMA SINGH Vs. DR. ABHIMANYU SINGH PARIHAR

JUDGEMENT

(1.) This revision is addressed by the non-applicant-wife against an order dated 23-6-84 passed by the Second Additional Judge to the Court of District Judge, Rewa, whereby on the application under Sec. 24 of the Hindu Marriage Act, 1955, of the wife, instead of awarding adequate alimony and cost for meeting litigation expenses. she has been only awarded Rs. 400.00 per month as alimony and Rs. 1,000.00 towards the expenses, against which the present revision is filed.

(2.) Short facts leading to this revision are as under :

(3.) The non-applicant-husband was issued notice of this revision through ordinary process S.P.C. was also issued to him. Further, it appears from the record that the non-applicant has acknowledged the notice sent by registered post and as such he has been duly served. Despite that he did not turn up and hence I have no other alternative but to decide the case after hearing the applicant alone.