SAROJ BALA Vs. BALWANT RAI

JUDGEMENT

(1.) Saroj Bala wife of Balwant Rai and her minor daughter Hindia Rai have filed this petition under Article 227 of the Constitution of India for modifying the order dated 20.3.20076, passed by Additional District Judge, Gurdaspur, on an application filed by the petitioners under Section 24 of the Hindu Marriage Act, whereby Rs. 3,000/- per month has been awarded as maintenance pendente lite to petitioner No.1-wife and Rs.1,500/- per month has been awarded to her minor daughter-petitioner No.2.

(2.) I have heard counsel for the petitioners and gone through the impugned order.

(3.) Keeping in view the fact that the respondent-husband is working as a Clerk in the bank, I am of the opinion that the amount awarded to the petitioners cannot be said to be inadequate. Thus, I do not find any ground to interfere in the impugned order. Dismissed.