MINESH RAJNIKANT DALAL Vs. AVANI MINESH DALAL

JUDGEMENT

(1.) All these three arise from Hindu Marriage Petition No.280 of 1995 in the court of 5th Extra Assistant Judge, Vadodara, and the same are being taken up for hearing together and are being disposed of by this common order.

(2.) Civil Revision Application No.1469 of 1996 is directed by the husband against the order of the court below, ex.8 dated 21/08/1996, under which the court has directed the petitioner-husband to pay the respondent-wife, interim alimony at the rate of Rs.2,000/= p.m. from the date of filing of the petition, i.e. 28.12.95 till the final disposal of the main petition. The court below further ordered the petitioner-husband to pay Rs.5,000/= to the respondent-wife towards expenses for contesting the petition.

(3.) Civil Revision Application No.1631 of 1996 is filed by wife against this very order for enhancement of the amount of interim alimony as well as the amount of litigation expenses.