USHA DEVI Vs. MALHA RAM

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS is wife's petition challenging the order of the High Court reducing the maintenance from Rs. 2500/- to Rs. 1500/ -. The appellant urges two contentions. First is that the order of the High Court gives a wrong impression that what is fixed is as an interim measure as it says that "maintenance is reduced to Rs. 1500/- per month during the pendency of appeal" when there is no appeal pending. Second is that the High court has not given any reason for reducing the maintenance from Rs. 2500/- to rs. 1500/- per month.