MERUKABEN PANDYA Vs. RAKESHKUMAR JAYANTILAL TRIVEDI

JUDGEMENT

(1.) Smt. Merukaben Pandya, petitioner-wife present in person. Shri Rakeshkumar Jayantilal Trivedi, respondent-husband present in person. Wife is identified by Mr. Shastri. Husband is identified by Mr. Jayswal.

(2.) These two revision applications have arisen from the orders passed by the learned Trial Court in the proceedings under Section 13(ib) of the Hindu Marriage Act, 1955. Under the first order the learned Trial Court has rejected the application of the wife in which prayer has been made for permitting her to cross-examine the respondent-husband. Under the second order, the application filed by wife- petitioner for grant of temporary maintenance to her under Section 24 of the Hindu Marriage Act has been rejected by the learned Trial Court.

(3.) During the pendency of these two civil revision applications, the parties have arrived at a compromise and they have decided to get their marriage dissolved by a decree of divorce by mutual consent. The amount to be paid as permanent alimony to the wife has been decided to be a sum of Rs. 71,000/- and Draft of this amount has been delivered in presence of the advocates to her.