SHINDERPAL KAUR Vs. SWARN SINGH

JUDGEMENT

(1.) This is a revision petition filed against the order of the learned trial court fixing the maintenance pendente lite at Rs. 50/- per mensem and allowing Rs. 100/- as litigation expenses. Even on his own showing the respondent-husband is getting pay of Rs. 250/- per month. No doubt, he has stated that he has to support his father, mother, brothers and sister, but his primary responsibility is to maintain his wife. A sum of Rs. 50/- per mensem, to say the least, is highly inadequate. No person can keep his heart and soul together with Rs. 50/-. The learned Judge has acted with maternal irregularity in determining the amount of maintenance I, therefore, allow this revision petition and grant Rs. 100/- as maintenance pendente lite allow Rs. 200/- as litigation expenses. This rate of maintenance allowance will be paid from the date of application filed in the trial Court. No Costs.