POONAM Vs. JAI BHAGWAN

JUDGEMENT

(1.) This wife's revision is directed against the order dated March 17, 2011 passed by District Judge, Rohtak, whereby, she was was awarded maintenance allowance of Rs.500/-per month and Rs.1500/-as litigation expenses on an application filed by her under Section 24 of the Hindu Marriage Act (for short 'the Act') in a petition under Section 13 of the Act. By filing this revision, the wife seeks enhancement in the amount of maintenance allowance.

(2.) It was pleaded by her that her husband Jai Bhagwan - respondent was owning six acres of land, besides doing the business of sale and purchase of cattle, and earning Rs.10,000/-per month. To prove the same, the wife could not lead any oral or documentary evidence, except her own bald statement.

(3.) On the other hand, case of Jai Bhagwan, respondent - husband was that he owns only half acre of land. He is ready to keep the petitioner. Two children, aged between 5 to 8 years, have been residing with him, and are being looked and maintained by him.