H SIRAJUDDIN Vs. SHAZIYA ALIAS AFSANA

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 17-12-2002 passed by the III Addl. Civil Judge (Jr. Dvn) Bellary on I. A. No. II in O. S. No. 223/2002 and also to dismiss the application filed by the 1st respondent.

(2.) THE respondents herein have filed I. A. II in O. S. No. 223/2002 before the trial court seeking interim maintenance of Rs. 3,000/- per month till the disposal of the suit from the petitioner herein.

(3.) THE brief facts of the case are as under :