SURESH KUMAR Vs. KAMALJIT KAUR

JUDGEMENT

(1.) This is a petitionC for revision under Section 115of the Code of Civil Procedure against the order dated 22/12/1981,passed by learned Additional District Judge, Delhi, awarding pendente-litemaintenance to the respondent-wife at the rate of Rs. 750.00 per month duringthe pendency of matrimonial proceedings between the parties.

(2.) On or about 31/08/1978, a petition for divorce was filed bythe husband-petitioner against the wife-respondent in the court of DistrictJudge, Delhi.

(3.) Case of the petitioner was that the wife had left the matrimonialhome in November/December, 1967 and since then the parties have not livedand co-habited as husband and wife and on other grounds. A written statement was filed on beha of the wife on 2/11/1978. The grounds ofdesertion and cruelty were denied and the plea of the wife was that the parties had co-habited till 18/08/1984. A replication was filed to thewritten statement on or about 12/01/1979.