RAJPAL Vs. DHARAMAVATI

JUDGEMENT

(1.) This appeal is directed against an order dated 8th Dec., 1977 under Section 24 of the Hindu Marriage Act in a Matrimonial Suit No. 81 of 1977 of the District Court, Saharanpur. The order under appeal directs the appellant to pay Rs. 110/-per month as maintenance pendente lite from the date of the application under Section 24, and Rs. 300/- as litigation expenses. The payment had to be made within one month from the date of the order which was 8th Dec., 1977.

(2.) The appeal is on the face of it incompetent. Section 28 of the Hindu Marriage Act reads as follows after its amendment in 1976:

(3.) Let the record of this case be sent down at once.