RAVINDER KAUR Vs. CHARANJIT PAL SINGH

JUDGEMENT

(1.) THE petitioner has challenged the order dated 28.05.2014 on the ground of inadequacy of maintenance awarded on an application filed by her under Section 24 of the Hindu Marriage Act, 1955 (here -in -after referred to as the "Act").

(2.) THE respondent has filed divorce petition against the petitioner on the ground of cruelty and adultery. He got married with the petitioner on 17.10.2004 as per Sikh Rites and the couple is blessed with a son, namely, Kanwarjit Singh, who was born on 09.12.2005, and a daughter Manroop Kaur who was born on 16.07.2008. The petitioner filed an application under Section 24 of the Act claiming maintenance @ Rs. 50,000/ - per month for herself and Rs. 30,000/ - each for both the children besides litigation expenses of Rs. 75,000/ -.

(3.) THE trial Court, vide its impugned order dated 28.05.2014, awarded Rs. 5,000/ - per month as maintenance pendente lite to the petitioner and Rs. 3,000/ - per month each to both the minor children from the date of application and also Rs. 20,000/ - as litigation expenses. Aggrieved against the impugned order, the present revision petition has been filed.