SUNITA GANDHI Vs. UPENDRA GANDHI

JUDGEMENT

(1.) This Revision Petition has been filed against the order of the Additional District Judge, Chandigarh, dated December 22, 1986, granting the petitioner maintenance allowance pendente lite at the rate of rupees five hundred per mensem.

(2.) The contention of the learned counsel for the petitioner is that the respondent is getting Rs. 2, 975/- per mensem as salary and that the petitioner has also to maintain her four years old daughter, who is staying with her.

(3.) After hearing the learned counsel, I allow the Revision Petition and enhance the amount of maintenance from rupees five hundred to rupees seven hundred and fifty per mensem. She will be entitled to enhanced rate of maintenance form today. She will also be entitled to litigation expenses of this petition, which I fix at rupees three hundred and fifty.