BHAGUBHAI JIVABHAI PATEL Vs. KALABEN BHAGUBHAI JIVABHAI

JUDGEMENT

(1.) The applicant herein is the father of the respondent and the respondent had filed Regular Civil Suit No.330 of 2000 before the Civil Court (S.D.) Anand claiming maintenance from her father. She also preferred an application Exh.5 for interim maintenance and by order dated 7.1.2002, learned Civil Judge (S.D.), Anand directed the present applicant to pay an amount of Rs.300/- per month towards interim maintenance to the plaintiff, present respondent, from the date of application till disposal of the suit, which has given rise to the present revision application.

(2.) This Court while admitting this revision application has stayed the operation of the order below Exh.5.

(3.) The challenge to the order is on the ground that the lower Court has not accepted the plea of the applicant that the plaintiff (respondent herein) is staying separately and is married to Baldevbhai Prajapati. The trial Court also did not accept the plea that an amount of Rs.50,000/- was paid by the revisionist herein (original defendant) to the respondent herein and, hence this revision application.