JUDGMENT Badar Durrez Ahmed, J.
1. This is a petition filed under Section 18(2) of the Hindu Adoption and Maintenance Act, 1956 for grant of maintenance to the petitioner. The petitioner and the defendant were married according to Hindu Religious Rites and Ceremonies on 28.10.1999 at Noida (U.P.). This petition was initially contested by the respondent, however, by an order dated 13.05.2005, the respondent was directed to be proceeded with ex parte. Thereafter, the petitioner led her ex parte evidence in the shape of filing an affidavit as well as documents which were exhibited as Exhibits PW-1/1 to PW-1/5. The petitioner has been able to prove by way of the said affidavit which goes unchallenged that the petitioner and the respondent were married as indicated above on 28.10.1999. They had no children and that the petitioner had to leave her matrimonial home on 02.05.2000 due to the cruelty meted out to her by her husband and her in- laws. The petitioner has thereafter been living with her parents at Mayur Vihar, Delhi. She has also been able to show and establish that throughout the period that she has been living with her parents, the respondent has not given anything to her by way of maintenance apart from a sum of Rs. 10,000/- which was paid in court on 29.11.2004 Even the interim maintenance of Rs. 3,000/- per month as directed by the court on 27.09.2004 was not made by the respondent to the petitioner.
2. The petitioner has also stated in the affidavit, and the same goes uncontroverter, that the respondent is running a finance company and has offices at Noida as well as at Civil Lines, Delhi. It has also been proved that the respondent is a man of substance inasmuch as he owns five cars, two mobile phones and has telephone connections at his office and fax facilities and owns various immovable properties and fixed deposits with banks. She has stated in her affidavit that the respondent has an income of about Rs. 75,000/- to 1,00,000/- per month. The petitioner has also been able to prove that she is unemployed and has no means of livelihood and is dependent entirely upon her parents and they are paying for her maintenance. Under the provisions of the Hindu Adoption and Maintenance Act, 1956, it is for the husband to maintain the wife, in case she is unable to maintain herself. Clearly, a case has been made out for an order of maintenance being passed in favor of the petitioner and against the respondent. The prayer in the petition is for an order of Rs. 25,000/- per month by way of maintenance. This amount appears to be roughly 1/3 of what the respondent is said to be earning per month. Therefore, the sum does not appear to be unreasonable and, accordingly, the suit is decreed in terms of the prayers 2 and 3. The petitioner would also be entitled to a sum of Rs. 50,000/- towards litigation expenses and costs. The decree be prepared accordingly.