BHAGWAN SAHEBRAO SONAWANE Vs. RANJANABAI SAHEBRAO SONAWANE

JUDGEMENT

(1.) HEARD learned counsel for the respective parties.

(2.) RULE. By consent, Rule is made returnable forthwith and the revision is taken up for final hearing.

(3.) THE petitioners have challenged the order dated 6. 7. 1998 passed by the learned Civil Judge J. D. Bhokardan, whereby the petitioners have been directed to pay the interim maintenance of Rs. 150/- per month to respondent No. 1 and Rs. 100/- per month to respondent No. 2 herein.