RAJNI BALA Vs. PALWINDER SINGH WALIA @ BITTU WALIA

JUDGEMENT

(1.) Wife Rajni Bala has filed this revision petition under Article 227 of Constitution of India, seeking enhancement of maintenance pendente lite and litigation expenses granted for her and the minor son of the parties by learned Additional District Judge, Amritsar vide order dated 10.09.2012 Annexure P-1 on application filed by the petitioner under Sections 24 and 26 of the Hindu Marriage Act, 1955 (in short, the Act).

(2.) Petitioner has filed divorce petition under Section 13 of the Act against her husband Palwinder Singh Walia @ Bittu Walia-respondent.

(3.) During pendency of the divorce petition, the petitioner has sought maintenance pendente lite and litigation expenses for herself and minor son of the parties by moving application under Sections 24 and 26 of the Act alleging that the petitioner has no source of income to maintain herself and the minor son whereas respondent owns a taxi and drives the same himself and is earning not less than Rs. 30,000/- per month.