RAVI PANDEY Vs. MEENA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) This revision is directed against the interim order dated 9-3-89 granting maintenance of Rs. 100/- per month for the lady and Rs. 50/- per month for the child. It was contended that the learned Magistrate did not give adequate opportunity to oppose the application for interim maintenance moved on behalf of the opposite party Smt. Meena.

(3.) I have percesed the order passed by the Magistrate : The learned Magistrate has granted interim maintenance of Rs. 100/- per month for lady and Rs. 50/- per month for the child by setting aside the earlier exparte order granting interim maintenance of Rs. 300/- per month for lady and child. Any how, it will be just and proper to direct the learned Magistrate to give an opportunity of filing the objection and of being heard on the question of interim maintenance also. The applicant may file objection if any, within one month from today and the learned Magistrate may dispose of the same as early as possible. However, tili the matter of interim maintenance is finally disposed of by the learned Magistrate, the interim maintenance granted under the order dated 9-3-89 by the learned Magistrate, shall continue to be paid by the applicant.