SAROJ DEVI Vs. ASHOK PURI

JUDGEMENT

(1.) Smt. Saroj Devi had filed this revision against the order of the Addl. District Judge, Pratapgarh dated May 9, 1986 in Civil Misc. Case No. 32/85 of his Court.

(2.) I have heard the learned counsel for the parties appearing in this revision.

(3.) Facts giving rise to this revision are that the husband Ashok Puri filed a divorce petition No. 56/85 against the petitioner Saroj Devi on the ground that the petitioner had deserted him and was living with her lover Ashok Kumar. Charge of adultery was also levelled against her. The petitioner made an application before the District Judge for alimony pendente lite u/s 24 of the Hindu Marriage Act and for grant of expenses of litigation. The Distt. Judge found that Ashok Puri, non-petitioner was employed as Lower Division Clerk and he was getting a total salary of Rs. 835/- out of which deductions are made of an amount of Rs. 186/- per month and the net amount of salary which he takes to his home per month is Rs. 649/-. Applying the well-known rule of 1/5th, the District Judge allowed Rs. 130/- as alimony pendente lite to Smt. Saroj Devi and he further allowed an amount of Rs. 300/- to the petitioner for expenses of litigation.