LILADHAR Vs. JAMUNABAI

JUDGEMENT

(1.) This order shall also govern the disposal of Civil Revision No. 701 of 1984 (Smt. Jamnabai Vs. Liladhar).

(2.) Liladhar who is the petitioner in the present revision has filed a suit (29 of 1984 Hindu Marriage Act Case) for judicial separation against his wife-non-applicant which is pending in the Court of 5th Addl. Judge to the court of the District Judge, Indore. In that suit the wife viz. Smt. Jamnabai submitted an application under Sec. 24 of Hindu Marriage Act (for short the Act') for awarding maintenance pendente lite @ Rs. 400 p. m. and Rs,500 as the litigation expenses. The trial court by an order dated 12-3-1984 awarded maintenance pendente lite @ Rs. 80 p. m. and Rs. 100 as the litigation expenses. This order dated 12-3-84 did not state as to from what date was this amour t of maintenance pendente lite payable. On 19-3-1984 the trial court passed an order directing the husband that he should deposit the amount of litigation expenses and the amount of maintenance pendente lite payable from 16-8-82 within a fort- night.

(3.) On behalf of Liladhar this revision No. 665/84 has been filed against the order dated 19-3-84 making a grievance primarily about the direction of the court that the amount of maintenance pendente lite would be payable from 16-8-82. He has not challenged the order dated 12-3-84 whereby the maintenance amount and the amount of the litigation expenses was fixed, Civil Revision No. 701 of 1984 has been filed on behalf of the wife against the order dated 12-3-1984, the grievance mainly being that the amount of the maintenance pendente lite and the court expenses was much low.