ISHWAR SINGH Vs. KARNAIL KAUR

JUDGEMENT

(1.) THIS revision petition is directed against the order of learned trial Judge fixing maintenance allowance pendente lite for the respondent-wife at the rate of Rs. 150/- per mensem and assessing litigation expenses at Rs. 300/- on a petition under Section 24 of the Hindu Marriage Act filed by the wife.

(2.) THE trial Judge found that the wife had got no independent source of income to maintain herself. He further observed that even if the husband was not owning agricultural land and works on daily wages, he could earn more than Rs. 700/- per month. Assessing the income of the husband at the rate of Rs. 700/- per mensem, he allowed maintenance allowance pendente lite at the rate of Rs. l50/- per mensem for the wife. The maintenance allowance fixed by the trial Judge apparently appears to be inadequate, However, in the absence of any challenge by the wife regarding the fixation of maintenance allowance, the same has to be taken to be correct. It appears to be fair, just and reasonable. in the circumstances of the case, the order of the trial Judge calls for no interference.

(3.) THE revision petition is dismissed with no order as to costs.