JHAMKUBAI Vs. JAGGANNATH

JUDGEMENT

(1.) APPLICANT has filed this revision against the dismissal of her application, Under Section 24 of the Hindu Marriage Act, for maintenance and also for grant of legal expenses, vide order dated 23. 3. 2001.

(2.) IN a proceedings Under Section 9 of the Hindu Marriage Act, the Trial Court rejected the application on the ground that a similar application, filed earlier, was rejected and that the repeat application has been filed at the stage of evidence.

(3.) SUBMISSION of the learned Counsel for the applicant is that during the proceedings there was a compromise between the parties and the non-applicant had started keeping the applicant in his house, but subsequently he again deserted her.