SURINDER KATYAL Vs. SMT. VANEET RANI

JUDGEMENT

(1.) This judgment disposes of Civil Revision No. 201 of 1989 and Civil Revision No. 1096 of 1989 and Civil Misc No. 35-M and 41-M of 1989. Both these revision petitioners are directed against the order of the Matrimonial Court dated Jan. 6, 1989, passed on the application under Sec. 24 of the Hindu Marriage Act, 1955 (for short the Act), filed by the wife, fixing maintenance pendete lite at the rate of Rs. 2225.00 per mensem for the wife and her two grown up children. The former revision petition has been filed by the husband for revising the order of the Matrimonial Court fixing the maintenance allowance at a higher rate. The latter revision petition has been filed by the wife for modifying the order of the Matrimonial Court for not granting adequate interim maintenance allowance commensurate with the income of the husband.

(2.) The learned Matrimonial Court, on appreciation of the evidence, came to the conclusion that the husband has income from his handloom factory, agriculture and also by way of interest on the principal amount of Rs. 2,40,000.00 which he got in family partition. His monthly income from all the sources was assessed at Rs. 7500.00 and on this basis, he assessed the maintenance allowance for the wife and her two children at Rs. 2225.00 per mensem. I do not find any infirmity in the order of the Matrimonial Court. In fact none could be pointed out. The maintenance allowance fixed is reasonable keeping in view the income of the husband and it calls for no interference.

(3.) Consequently, both the revision petitions are dismissed with no order as to costs.