MOOL RAJ Vs. KAMLA DEVI

JUDGEMENT

(1.) SH Mool Raj filed an application for restitution of conjugal rights under sec. 9 of the Hindu Marriage Act, (for short Act hereafter), against his wife, Smt. Kamla Devi, in the court of Additional District Judge, Jammu. During the course of the proceedings Smt. Kamla Devi moved an application under sec. 30 of the Act for grant of maintenance to her during the pendency of the petition as she had no independent source of income, sufficient to maintain herself or pay the litigation expenses.

(2.) THE Trial Court after obtaining objection from her husband and allowing them to lead evidence and hearing them allowed her Rs. 800/ - as litigation expenses and Rs. 600/ - p. m. for her maintenance. Aggrieved by this order, petitioner has come up in revision before this Court.

(3.) I have heard the learned counsel for the parties, and perused the record.