Vineet Kothari, J. - (1.) THIS appeal is directed against the order dtd.27.10.2010 passed by the learned Dist. Judge, Bhilwara whereby in an application under Section 25 of the Hindu Marriage Act by the applicant -wife Smt. Vidhya while granting decree of divorce, the permanent alimony awarded by the learned trial Court to the extent of Rs. 1500/ - has been awarded, which is sought to be enhanced by the present misc. appeal filed by the applicant wife.
(2.) THE learned Court below has found that the applicant wife herself was appointed as Teacher in Government service and was drawing monthly salary of Rs. 8950/ -, whereas the husband was doing some restaurant business and his monthly income was estimated at Rs. 10,000/ - per month. The learned Court below, therefore, considering these circumstances and evidence on record awarded permanent alimony in the form of monthly maintenance to the extent of Rs. 1500/ - under Section 25 of the Hindu Marriage Act and besides this, awarded litigation expenses to the extent of Rs. 2000/ -. Having heard the learned Counsel for the Appellant and considering the reasons given in the impugned order and perusing the record, this Court is satisfied that the learned court below has not erred in awarding monthly maintenance to the extent of Rs. 1500/ - per month in favour of the applicant - wife in view of her own government Job and therefore, there is no force in the present appeal.
(3.) ACCORDINGLY , the present appeal is dismissed. No order as to costs. A copy of this order be sent to the trial Court as well as opposite party.;