CHANDRAKANT Vs. SHARADABAI

JUDGEMENT

(1.) This miscellaneous first appeal is directed against the order parsed by the Civil Judge, Gulbarga, on IA-II in MC.77 of 1974, granting maintenance pendente lite to the respondent-the wife, and her child at the rate of Rs.50 and Rs.25 per month respectively.

(2.) The appellant is the husband. He filed an application for divorce against the respondent. During the course of the proceedings the respondent filed an application under S.24 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act), claiming maintenance pendente lite at the rate of Rs.250 per month and expenses of the proceedings amounting to Rs.400. She stated in her application that the petitioner (appellant) was drawing a salary of Rs.500 per month and also doing money lending business. She claimed maintenance of Rs.250 per month for herself and her son born to the petitioner.

(3.) No evidence wa,s adduced on behalf of the parties. The learned Civil Judge after considering the affidavits filed by the parties, awarded maintenance pendente lite at the rate of Rs.50 to the respondent and Rs.25 to her son per month.