VINOD KUMAR Vs. SMT. KIRAN

JUDGEMENT

(1.) This is an application under Sec. 24 of the Hindu Marriage Act for the grant of maintenance pendente-lite and the litigation expenses. A sum of Rs. 1000.00 per month by way of maintenance pendente-lite and Rs. 2000.00 towards litigation expenses have been claimed. In the application an affidavit has been filed by the husband giving his present basic salary at Rs. 1380.00. In the lower court Rs. 400.00 per month was fixed somewhere in the year 1988. Apparently, during these two years's time the husband must have got the instalments of increased dearness allowance. The husband is not coming forward with the exact salary he is drawing today. In view thereof, this Court has got no other alternative but to apply its guess work regarding the salary of the husband which could be approximately Rs. 1800.00 per month. Consequently, I determine the maintenance pendentelite at Rs. 600.00 per month. The litigation expenses are also fixed at Rs. 1200.00, Rs. 1100.00 being the counsel's fee and Rs. 100.00 towards the miscellaneous expenses. The maintenance shall be payable from the date of the application. C.M. Stands disposed of accordingly. Orders accordingly.