REENA SAHNI Vs. SANDEEP SAHNI

JUDGEMENT

(1.) THIS is revision petition by Dr. Reena Sahni assailing order dated 10.09.2005 (Annexure P-3) passed by learned Additional District Judge, Patiala thereby awarding maintenance pendente lite to the petitioner @ Rs.3,500/- per month w. e. f. 09.09.2004 i.e. the date of filing of application under Section 24 of the Hindu Marriage Act, 1955 and also granting her litigation expenses to the tune of Rs.7,500/-. The instant revision petition has been filed for enhancement of maintenance pendente lite and litigation expenses.

(2.) ACCORDING to the petitioner, she has no source of income, whereas the respondent-husband has Kothi No. 51 in Sector 13 and another Kothi in Sector 6 and a shop in Sector 9 - all at Karnal and also residential quarter in Rajeev Puram Colony at Karnal besides other properties and has rental income therefrom. He is also working as financier and also practising as Advocate having income of Rs.20,000/- per month. He is also incometax assessee. Minor daughter of the parties is also residing with the petitioner.

(3.) I have heard learned counsel for the petitioner and perused the case file, whereas no one has appeared for the respondent inspite of third and last opportunity.