@JUDGMENTTAG-ORDER
Vineet Kothari, J.@mdashBy the impugned order dated 19.10.2011, the learned Family Court No. 1, Jodhpur has rejected the application of the applicant - wife for interim maintenance u/s 24 of the Hindu Marriage Act since it was found on the basis of evidence led by the respondent-husband that she was doing the job of teaching at monthly salary of Rs. 2,700 for a private school, Fun Time Kids Development Centre. However, for the minor daughter Mahima, the learned Court below has awarded monthly maintenance of Rs. 3,500 besides litigation expenses of Rs. 3,000. The learned Counsel for the applicant - wife submitted that the teaching job of the applicant-wife is not permanent in nature and the learned Family Court ought to have awarded some amount of maintenance for the applicant -wife also.
2. Having heard the learned Counsel, this Court does not find any ground to interfere with the impugned order in revisional jurisdiction since the fact of applicant serving as teacher was firstly concealed by the applicant-wife and secondly for her own maintenance, monthly salary of Rs. 2,700 drawn by her from private school is considered sufficient and as far as minor daughter is concerned, the Family Court has awarded adequate sum of Rs. 3,500 per month. No interference is called for in the impugned order. Accordingly, the present revision petition being devoid of merit is dismissed. No order as to costs. A copy of this order be sent to the learned Trial Court as well as opposite party.
