SURESH Vs. NANUBAI

JUDGEMENT

(1.) APPLICANT-DEFENDANTS have directed this revision against the order dated 22. 12. 1997 passed by District Judge, Mandleshwar in Misc. Civil Case No. 9/97 thereby awarding Rs. 250/ - per month by way of maintenance in favour of the non-applicant/plaintiff during the pendency of the suit filed by the non-applicant in forma pauperis.

(2.) BRIEFLY stated the facts of the case are that the non applicant plaintiff filed a suit against the present applicants for the reliefs indicated below : "xxx xxx xxx xxx xxx"

(3.) DURING the pendency of the aforesaid case non-applicant filed LA. No. 2 under Section 151, C. P. C. for grant of maintenance pendente lite. The learned trial Judge by the impugned order, allowed the said application of the non-applicant and granted maintenance @ Rs. 250/- per month in favour of the non-applicant during the pendency of the suit. Aggrieved, the applicants have filed this revision.