LALITA RANI Vs. JAGDISH LAL

JUDGEMENT

(1.) In this appeal under Section 28 of the Hindu Marriage Act (the Act), maintenance awarded by an order dated 6/7/1999 passed by the learned Additional District Judge on an application filed under Sections 24 and 26 of the Act, has been questioned.

(2.) The facts necessary for deciding this appeal are that the respondent, who was married to the petitioner, had preferred proceedings for dissolution of marriage on the ground of cruelty. The proceedings were decreed by an order dated 5/8/1999. That order/decree is under challenge in a separate appeal, namely, FAO 351/1999. By order dated 5/8/1999, the appeal was admitted and the judgment and decree of the trial Court was stayed.

(3.) In the meanwhile, by way of final order on the appellant's application under Sections 24 and 26, the impugned order was passed on 6.7.1999.