Poonam vs Jai Bhagwan

Nawab Singh J.—This wife''s revision is directed against the order dated March 17, 2011 passed by District Judge, Rohtak, whereby, she was was awarded maintenance allowance of Rs.500/-per month and Rs.1500/-as litigation expenses on an application filed by her u/s 24 of the Hindu Marriage Act (for short `the Act'') in a petition u/s 13 of the Act. By filing this revision, the wife seeks enhancement in the amount of maintenance allowance.

It was pleaded by her that her husband Jai Bhagwan - respondent was owning six acres of land, besides doing the business of sale and purchase of cattle, and earning Rs.10,000/-per month. To prove the same, the wife could not lead any oral or documentary evidence, except her own bald statement.

On the other hand, case of Jai Bhagwan, respondent - husband was that he owns only half acre of land. He is ready to keep the petitioner. Two children, aged between 5 to 8 years, have been residing with him, and are being looked and maintained by him.

Jai Bhagwan is present in court along with his two children and has stated at bar that he is ready to keep his wife, but she is adamant to get the marriage dissolved, without any cause.

Under these particular circumstances, given hereinbefore, this Court is of considered opinion that it is not a case for enhancement of maintenance allowance. Hence, the petition is dismissed. Observations made are limited to the disposal of the revision only and shall have no bearing on merits of the case.