U.L. Bhat, C.J.@mdashWife of the respondent, dissatisfied with the order passed by the Matrimonial Court u/s 24 of the Hindu Marriage Act has
filed this revision petition.
2. Revision petitioner claimed interim maintenance pendente lite at the rate of Rs. 1,000/- per month and Rs. 20,000/- towards expenses. The
application was opposed by the respondent husband. The Court awarded Rs. 500/- per month as maintenance pendente lite and Rs. 1,200/-
towards expenses. Revision petitioner has filed this revision on the ground that the amounts awarded are too meagre.
3. Respondent receives salary above Rs. 2,000/- after all deductions. Haying regard to this circumstance, it does not appear that the rate of
maintenance awarded is too low. However, it is clear that the lower Court did not take into consideration the various heads under which the
revision petitioner will have to incur expenditure for the conduct of the case. She has to go from Burhanpur, her place of residence, to Jabalpur
where the Court is situated, at a distance of above 500 kilometers. The Court thought that three visits to the Court would be adequate. That also is
unjustified. The petitioner would not be enabled to prosecute the ease adequately by incurring expenditure of Rs. 1,200/-. This amount deserves to
be raised suitably.
4, The impugned order is modified by substituting Rs. 2,500/-(Rupees two thousand five hundred) for Rs. 1200/- (Rupees one thousand two
hundred). Revision petition is allowed to this extent but without costs.
