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Smt. Gayatri Singh vs Wing. CDR. Sanjay Singh and Another

Rajasthan High Court · Decided on 14 February 2005 · Citation: (2005) 3 CivCC 101

HON’BLE JUDGES
P.C. Tatia, J
ACTS & SECTIONS REFERRED
Hindu Marriage Act, 1955 — Section 24
RESULT
Dismissed
CASE NUMBER
Civil Writ Petition No. 2252 of 2003
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Judgment

6 paragraphs · 171 words

Prakash Tatia, J.—Heard learned counsel for the parties.

The petitioner is aggrieved against the order dated 28.3.2003 passed u/s 24 of the Hindu Marriage Act by which the application of the petitioner (wife) seeking maintenance from her husband (respondent) was dismissed by the trial court.

2.

It appears from the impugned order itself that the trial court relied upon the petitioner''s admission that she is earning Rs.3,500/- per month by serving in Gargi Devi Public School, Udaipur. The same fact is very clearly mentioned in the petitioner''s application which is placed as Annexure-2 on record.

3.

In view of the above, I do not find any reason to interfere in the impugned order dated 28.3.2003 while exercising jurisdiction under Article 227 of the Constitution of India.

4.

Accordingly, this writ petition having no force, is hereby dismissed.

It appears that the divorce petition was filed in the year 2003 and is pending. Therefore, the trial court is requested to decide the divorce petition expeditiously if it has already not been decided.