KETAKI Vs. GIRISHALIASSATISH

JUDGEMENT

(1.) The present respondent Girish has initiated a matrimonial petition No. 86 of 1987 before the Joint Civil Judge, Senior Division, Nagpur. The petition is pending before the Joint Civil Judge, Senior Division, Nagpur. In this petition a divorce has been claimed. The present petitioner Ketaki is the wife of Girish, the respondent.

(2.) During the pendency of this matrimonial petition the wife Ketaki filed an application Exh-8 for interim alimony pendente lite. She claimed Rs. 1,500/-per month by way of interim alimony for herself and her child and Rs. 3.000/- for expenses of the litigation. The present respondent filed his reply denying the quantum.

(3.) The present petitioner then filed an application before the Court for permission to lead evidence on the question of interim alimony. Her contention was that as the respondent has denied the quantum of earning, as alleged by her, she should be allowed to lead evidence. The trial Court passed the following order :-- "The applicant may adduce the evidence on affidavit, if she wants." It is this order which has been challenged in this revision.