LAXMI SHARMA Vs. DR. AKASH DEEP

JUDGEMENT

(1.) Present petition has been filed by the petitioner-wife against order, dated 11.1.2011, passed by the learned District Judge, Shimla allowing the application filed by her for maintenance pendente lite under Sec. 24 of the Hindu Marriage Act amounting whereby a sum of Rs. 5,000.00 per month and litigation charges to the extent of Rs. 3,000.00 were awarded. The petitioner is aggrieved by the meagre maintenance awarded by the court of the learned District Judge.

(2.) A notice of the petition was issued to the respondent.

(3.) I have heard the learned counsel for the parties and have gone through the copies of the documents placed on record. The petitioner had submitted that her two children are school going and she is only getting a sum of Rs. 11,000.00 per month by working in a school and the respondent is getting more than Rs. 35,000.00 per month as income, being a Class-I Officer and accordingly she had claimed maintenance at the rate of Rs. 10,000.00 per month for herself and at the rate of Rs. 10,000.00 per month for her two children. The proceedings were initiated by the respondent for divorce and in these proceedings, the present application was filed by the petitioner-wife.