BALJIT KAUR ALIAS RANI Vs. KULDIP SINGH

JUDGEMENT

(1.) This is wife's revision petition for claiming enhanced amount of maintenance pendente lite as granted by the learned Additional District Judge, Faridkot.

(2.) In a petition filed by the husband, under Section 13 of the Hindu Marriage Act, the petitioner filed an application under Section 24 of the said Act claiming maintenance pendente lite at the rate of Rs. 3,000/- and Rs. 2,000/- as litigation expenses. The husband in his reply stated that he is not earning anything and that the wife was earning Rs. 50/- per day by doing tailoring job and by selling milk. The allegation of the wife that husband's income was Rs. 15,000/- per month was denied.

(3.) Learned Additional District Judge after discussing the documents placed on the record disbelieved the versions of the both the parties but, however, by observing that the husband is an able-bodied person and even a labourer will not earn less than Rs. 30/- per day, assessed the income of the husband at Rs. 900/- P.M. and awarded maintenance pendente lite at the rate of Rs. 300/- per month besides a sum of Rs. 800/- as litigation expenses. It is against this order, the present revision has been filed by the wife.