HILDA BASANT LAL Vs. BASANT LAL

JUDGEMENT

(1.) In the petition under Sections 22 and 23 of theIndian Divorce Act. (hereinafter referred to as the Act), the petitioner (wife)has prayed for judicial separation and also for grant of permanent alimonyunder Section 37 of the Act, to the extent of Rs. 60 lakhs, which would beabout half of the respondent's income.

(2.) Alongwith the petition under Sections 22 and 23 of the Act, thepetitioner has also filed the present application, being IA 12407/92, underSections 27 and 28 of the Act, seeking restraint order against the respondent(husband) from selling, renting out or alienating in manner the propertyNo. X-37, Green Park, New Delhi 110016.

(3.) On 1-10-1992, when the matrimonial reference and IA 12407/92came up for preliminary hearing, this Court passed the following order onthis AI 12407/92.