PERMOD KOHLI, J. - (1.) BY this order I intend to dispose of the aforesaid two Civil Revision petitions. Civil Revision No. 5645 of 2005 has been preferred by Chander Mohan Sharma- husband against the order dated October 5, 2005 passed by the Additional District Judge (Fast Tract Civil Revision No. 225 of 2006, has been preferred by Court), Sonepat, whereby an amount of Rs. 4,000/- per month has been awarded as maintenance pendente lite to the respondent-wife and also Rs. 7,700/- as litigation expenses.
(2.) CIVIL revision No. 225 of 2006 has been preferred by the wife seeking enhancement of the amount of maintenance allowance and litigation expenses. From the impugned order it appears that the salary certificate of the husband was produced before the trial Court wherein the monthly salary is indicated as Rs. 4,800/- and the dearness allowance as Rs. 2,400/-. The total emoluments thus come to Rs. 7,200/- out of which the court has awarded an amount of Rs. 4,000/- per month to the wife as maintenance pendente lite. It is the quantum of maintenance, which has been assailed by the husband in the revision filed by him. The wife seeks enhancement of the amount on the ground that the husband, who is in foreign service is getting Rs. 51,109/- as monthly foreign allowance and thus the amount of maintenance awarded by the Court below is not commensurate to the status of the husband as also the wife.
(3.) I have heard learned counsel for the parties.;