VEDANTHAM Vs. NIRMALA

JUDGEMENT

(1.) THE petition is filed under Art. 227 of the Constitution against an order of the Family Court granting interim maintenance to the petitioner's wife and son under S. 24 of the Hindu Marriage Act pending proceedings for restitution of conjugal rights filed under S. 9 of the Hindu Marriage Act.

(2.) THE respondent has preferred an application under S. 9 of the Hindu Marriage Act for restitution of conjugal rights and the petitioner has filed a counter statement. Pending disposal of the main case, a petition was filed by the respondent herein under S. 24 of the Hindu Marriage Act. THE lower court has awarded Rs. 750 for interim maintenance for the wife and Rs. 350 to the son from 24-1-1989, till the disposal of the main petition. THE petitioner seeks to attack that order by way of this revision petition.