VEERENDR SINGH SIRADHANA,J. - (1.) Aggrieved of the order dated 20th January, 2009, passed by the Additional District Judge, Laxmangarh (Alwar) in Civil Misc. Case No.76/2006, on an application under Section 24 of the Hindu Marriage Act, 1955 (for short, the 'Act of 1955'), the petitioner-wife has instituted the present writ application for enhancement of the amount of maintenance along with an interest @ 15% per annum.
(2.) Learned counsel for the petitioner Mr. B.S. Kachhawa, reiterating the pleaded facts and grounds of the writ application has vehemently aruged that the respondent-husband instituted petition under Section 9 of the Act of 1955. Pending the proceedings, the petitioner-wife filed an application under Section 24 of the Act of 1955, claiming maintenance for her minor daughter and herself as well as expenses of the proceedings instituted before the Court.
(3.) According to the learned counsel, the respondent-husband is a Government Employee and is in receipt of gross pay of Rs. 17,740/- per month, after implementation of 6th Pay Commission Recommendations, and therefore, the amount of maintenance allowed vide order dated 20th January, 2009, needs to be enhanced from Rs. 2,000/- to Rs. 10,000/- per month.;