LATA SALUKE Vs. SHIVAJI RAO SALUKE

JUDGEMENT

(1.) THIS revision petition has been preferred against order dated 18-3-1994 passed by Smt. Manjusha Namjoshi, Seventh Additional District Judge, Gwalior, in a petition Under Section 24 of the Hindu Marriage Act.

(2.) THE parties have appeared before me and have prayed that the revision petition be heard on merits at the initial stage. It has, therefore, been heard on merits and is being disposed of.

(3.) THE facts necessary for the disposal of this revision petition are that a petition was moved by Shivaji Rao, Saluke against Smt. Lata Saluke for divorce which was being contested. During the pendency of the original petition the present petitioner Smt. Lata Saluke moved an application Under Section 24 of the Hindu Marriage Act for interim maintenance. That petition was allowed by the impugned order dated 18-3-1994. The learned Trial Court allowed a sum of Rs. 450/- per month from the date of the order upto the date of final decision. The petitioner being aggrieved from the order directing payment of interim maintenance from the date of the order has come up in this revision.