RAJ KUMAR Vs. JYOTI

JUDGEMENT

(1.) THE order dated 17.1.2006 passed by the Addl. District Judge, while isposing of an application under Section 24 of the Hindu Marriage Act, 1955 (for brevity, the Act), has been challenged in this petition. According to the impugned order, the wife-respondent has been granted maintenance a t the rate of Rs.1000/- per month and her two children have been granted maintenance @ Rs.800/- per month for each child. Litigation expenses of Rs.10,000/- have also been awarded in favour of the wife-respondent. It is appropriate to mention that the petitionerhusband has filed a petition under Section 13 of the Act, for divorce on the ground of desertion and cruelty. It was during the pendency of the petition that an application under Section 24 of the Act has been filed, which has been disposed of vide impugned order.

(2.) AFTER hearing learned counsel, I am of the considered view that, keeping in view the gross salary of the petitioner, which is Rs.8968/-, the maintenance amount as well as litigation expenses, awarded by the court below cannot be considered on the higher side. Accordingly, the petition fails and the same is dismissed.