RAVINDER KAUR Vs. RAJ BARENDER SINGH

JUDGEMENT

(1.) This is an application for seeking indulgence of this Court for enhancing the amount of maintenance from Rs. 700/- p.m. to Rs. 2,000/- p.m.

(2.) It has been averred in the application that this Court fixed the monthly maintenance at the rate of Rs. 70/- p.m. on April 26, 1988. Since the date of passing of the order the income of the respondent has increased. According to the petitioner the income of the husband per month now in view of the increased dearness allowance etc. is Rs. 5320.60/-

(3.) A reply has been filed to the application in the form of an affidavit stating therein that the respondent husband's carry home salary is Rs. 4212.60/- out of which Rs. 400/- is given as an advance money by way of incentive on account of completion of targets. If the targets are not achieved then the aforementioned amount is deducted. It has been further stated that the amount of Rs. 4212.60/- includes in it. House Rent Allowance to the extent of Rs. 500/- and a further sum of Rs. 225/- by way of Special Allowance. The respondent, has also stated on oath that his mother remains unwell being a heart patient and lot of expenditure has to be incurred by him.