KAILASH NARAYAN Vs. SHARDABAI

JUDGEMENT

(1.) This revision petition is directed against the order dated 23-3-1984 passed by the find Additional Judge to the District Judge, Ujjain in Civil Suit No. 48-A of 1982.

(2.) Circumstances giving rise to the revision petition are these. The non-applicant Shardabai is the petitioner's wife. On her application under Sec. 9 of the Hindu Marriage Act, 1955 (for short 'the Act') the aforesaid suit was registered.

(3.) During the pendency of the suit she filed an application under Sec. 24 of the Act for interim maintenance. An affidavit in support of the same was also filed.