PRAVEEN Vs. UTTARA

JUDGEMENT

(1.) HEARD finally.

(2.) THIS Civil Revision Application is against the order dated 17.8.1995 of the learned Joint Civil Judge, Senior Division, Nagpur, allowing maintenance pendente lite under the Hindu Marriage Act. The maintenance granted is Rs. 1,500/ - per month. The admitted salary of the husband is Rs. 3,500/ - per month. Mr. Rizwy submits that there are statutory deductions. However, the husband has not bothered to point out either to the Trial Court or to this Court as to how much these deductions are. In that view of the matter, there is no material before the Court to come to the conclusion as to how much those statutory deductions are. There is nothing wrong in the order. The revision is dismissed. No Costs.