R KUPPUSAMY Vs. KANAGALAKSHMI

JUDGEMENT

(1.) JUDGMENT-debtor in C. P. No. 358 of 1988, on the file of additional Family Court Judge, Madras , is the revision petitioner.

(2.) PETITIONER herein filed the above petition for restitution of conjugal rights. Pending litigation, respondent herein moved applications as I. A. Nos. 153 and 154 of 1988, under Section 24 of the Hindu marriage Act, for interim maintenance and litigation expenses. After hearing both sides, an order was passed on 11. 10. 1989, directing the petitioner to pay interim maintenance at the rate of Rs. 400 per mensem from 1. 1. 1989 till the disposal of the main petition, and also Rs. 500 towards litigation expenses. A month' s time was granted for payment of the same, which was subsequently extended on the application of the petitioner.

(3.) THE said contention of the petitioner was rejected by the lower Court, and the execution was allowed to proceed. That order in challenged in this Revision.