BALJORE SINGH Vs. ALKA

JUDGEMENT

(1.) THIS order will dispose of Civil Revision No. 3116 of 1988 and Civil Revision No. 1 of 1989.

(2.) THE wife filed a petition under Section 13 of the Hindu Marriage Act, 1955 (for short, the Act) for dissolution of her marriage by a decree of divorce. During the pendency of that petition, the wife moved an application under Section 24 of the Act for fixation of maintenance pendente lite on the ground that she had no source of income whereas the husband was earning more than Rs. 1500/- per mensem. She claimed maintenance allowance pendente lite at the rate of Rs. 500/per mensem and litigation expenses of Rs. 2,000/ -. The husband also moved an application under Section 24 of the Act against the wife on the ground that the wife was doing embroidery and tailoring work and was earning Rs. 2,000/- per mensem. He was unemployed and was dependent upon his poor parents. He claimed maintenance allowance pendente lite at the rate of Rs. 500/per mensem and Rs. 2500/- as litigation expenses. The Matrimonial Court, on appraisal of the material placed before it, came to the conclusion that the wife had no source of income, whereas the husband was doing the business of radio and T. V. technician and was earning Rs. 1000/- per month. He fixed the maintenance pendente lite for the wife at the rate of Rs. 300/-per mensem and also directed the husband to pay Rs. 1100/- as litigation expenses to her. This order has been challenged in these revision petitions.

(3.) I find no infirmity in the conclusions arrived at by the Matrimonial Court. The order appears to be just on the proved facts and calls for no interference.