Dinesh Maheshwari, J. - (1.) AFTER having heard the learned Counsel for the Petitioner and having perused the material placed on record, this Court is unable to find any reason to consider interference in the impugned order dated 23.03.2011 whereby the learned Trial Court has allowed the application moved by the Respondent -wife under Section 24 of the Hindu Marriage Act and has directed the Petitioner -husband to make payment of an amount of Rs. 300/ - per month towards maintenance during pendency of the petition filed by him under Section 9 of the Hindu Marriage Act and so also to make payment of an amount of Rs. 3,000/ - towards litigation expenses.
(2.) IT is contended that the learned Trial Court has cursorily passed the order impugned without assigning proper reasons and without considering that the Petitioner is merely an agriculture labourer and, on the other hand, the Respondent -wife is receiving agriculture income from the land received from her family. The submissions hardly make out a case for interference. It is essentially for the Trial Court to consider as to what reasonable amount of maintenance deserves to be allowed to the party concerned under Section 24 of the Hindu Marriage Act. The learned Trial Court, after taking all the facts and circumstances into account and after noticing that the Respondent -wife had been allowed an amount of Rs. 800/ - towards maintenance by the Judicial Magistrate, Sardul Shahar, has considered it proper to allow her a sum of Rs. 300/ - towards maintenance in the present case and Rs. 3,000/ - towards litigation expenses.
(3.) THE amount as awarded by the Trial Court in the present case does not appear excessive; if at all, it is much on the lower side. The learned Trial Court has been rather restrictive when it has awarded maintenance only at Rs. 300/ - per month. Such an amount, even after accounting for Rs. 800/ - awarded in other proceedings, remains on the lower side. Even the litigation expenses have been allowed at a moderate amount of Rs. 3,000/ -. Nothing has been allowed towards travelling expenses.;