MADHU Vs. RAJESH GUPTA

JUDGEMENT

(1.) This civil revision is directed against order dated 21.12.1991 passed by Additional District Judge, Ludhiana whereby maintenance pendente lite as reduced from Rs. 1,500/- per month to Rs. 800/- per month.

(2.) It is no more in dispute that petition under Section 13 of the Hindu Marriage Act for dissolution of marriage filed by the respondent has since been withdrawn. The only dispute now remains in regard to payment of some amount towards maintenance pendente lite.

(3.) Mr. O.P. Goyal, Senior Advocate has stated that firstly trial Court awarded maintenance at the rate of Rs. 1,500/- per month but subsequently on an application filed by the husband, the same was reduced to Rs. 800/- per month. According to calculations made by learned Counsel, a total sum of Rs. 39,420/- detailed below is payable as maintenance pendente lite including litigation expenses of Rs. 3,000/- by the respondent-husband to appellant-wife : Maintenance from 18.4.1991 to 17.11.1991 @ Rs. 1,500/- p.m. ..... Rs. 10,500 Maintenance - from 18.11.1991 to 24.7.1994 @ Rs. 800/- p.m. ..... Rs. 25,920 Litigation Expenses ..... Rs. 3,000 Rs. 39,420