ASHA DEVI Vs. POMINDER KUMAR CHHABRA

JUDGEMENT

(1.) Admit.

(2.) At request of learned counsel for the appellant and attorney / father of the respondent, the matter is taken up for final disposal.

(3.) The respondent filed a petition for divorce against the petitioner / wife. The petitioner filed an application under Section 24 of the Hindu Marriage Act, 1955 (hereinafter to be referred to as, 'the said Act') claiming interim maintenance. The interim maintenance was fixed by the trial court vide order dated 02.01.1997 @ Rs.1,500/- per month from the date of the application apart from litigation expenses. Since the respondent did not pay interim maintenance, the trial court deemed it appropriate to adjourn the proceedings filed by the respondent sine die on 11.08.1997.