SIREMAL BURAD Vs. SHAKUNTALA DEVI BURAD

JUDGEMENT

(1.) THE Matrimonial Court fixed a sum of Rs. 400/- per month as maintenance pendente lite and Rs. 3,500/- as litigation expenses payable to the wife by the applicant/husband herein.

(2.) THE learned Counsel appearing for the husband contends that in the absence of a specific order of the Court to decide the question of maintenance under Section 24 of the Hindu Marriage Act 1955 on affidavits, the Court below ought to have fixed the case for recording evidence of both the parties on the said question.

(3.) THERE is, according to the learned Counsel, thus, an error of procedure committed by the Court below.