SAMIR MAHESHBHAI PANDYA Vs. ADITYA SAMIRBHAI PANDYA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The Civil Revision Application No.1047/98 has been dismissed by this court on 16/11/98 after hearing the learned counsel for the petitioner.

(3.) In the Civil Revision Application No.1047/98, the petitioner challenges the order of the learned Third Joint Civil Judge (S.D.), Bhavnagar dated 7/7/98, below Ex.5 under which he been directed to pay Rs.1,200/= p.m. and Rs.1,000/= p.m. as a temporary maintenance to the respondents Nos.1 and 2, his minor sons, respectively.