REKHABAI Vs. RAMLAL

JUDGEMENT

(1.) THIS revision is decided finally for the purpose of avoiding any obstruction to the hearing of the matrimonial petition which has been fixed on 11. 8. 1995.

(2.) MR. S. K. Jain pointed that in para 7 of the impugned order, the Court has recorded a finding that opponent Ramlal does the work as labourer for earning wages. He pointed further that in subsequent para 8, it has been mentioned by the Court that the husband Ramlal does not have sufficient means to maintain his wife Rekhabai and to pay her pendente life alimony and expenses of litigation.

(3.) RAMLAL, opponent, who argued the matter in person, pointed the order of this Court in the matter of C. R. 32/94 dated 24. 2. 1994 and submitted that in view of that order, the present petition needs to be dismissed. He has also moved an application to that effect.