DAYA RAM Vs. SHAKUN AHILYA BAI

JUDGEMENT

(1.) This revision is directed against an order dated 13-3-1981 passed by the District Judge, Drug, in Civil Suit No. 69-A of 1980.

(2.) The non-applicant wife has filed a suit under Sec. 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights. In that suit an application under Sec. 24 of the said Act was also filed by her for maintenance pendente lite and expenses of proceedings. The Court below by the impugned order directed the petitioner to pay Rs. 150.00 as monthly maintenance from 1/3/1981 and Rs. 400.00 as expenses of the proceedings.

(3.) The contention of the learned counsel for the applicant was that no adequate opportunity was given to the petitioner for contesting the application of the non-applicant for maintenance pendente lite and expenses of proceedings. In the alternative it also was urged that the two amounts fixed were excessive.