VIJAY KUMAR Vs. MITHILESHBAI

JUDGEMENT

(1.) THIS revision application is directed against the order dated 25.8.94 as also order dated 27.9.94 passed by the 6th Add1. District Judge, Durg Camp Bemetra, in civil suit No. 4N93.

(2.) BY order dated 25.8.94 it was held that the prayer for grant of maintenance allowance under section 24 of the Hindu Marriage Act can be considered before the W.S. filed by the wife, and by order dated 27.9.94 the non -applicant/wife was granted interim maintenance allowance to Rs. 400/ -, R. 500/ - as lawyer fees and Rs. 1,000/ - towards the litigation expenses. The interim maintenance allowance was ordered to be paid to the non -applicant/wife from 24.12.93, the date of the filing of the application under section 24 of the Hindu Marriage Act for grant of interim maintenance allowance.

(3.) ON the ground of hardship in maintaining herself, and the prayer was allowed by the learned Add1. District Judge, Durg by the impugned order.