SURESH PANDEY Vs. PUSHPA PANDEY

JUDGEMENT

(1.) AS submitted by both the parties, the only point in dispute is that in a case where interim maintenance was awarded in favour of such a person who subsequently not found entitled for maintenance vide final order, whether for intermediate period that person is entitled to receive the maintenance or not?

(2.) IT is admitted by both the parties that vide order dated 12th October, 2004, Rs. 1,000/ - was awarded as interim maintenance to respondent No. 1 and subsequently vide final order dated 10th March, 2006, it has been observed by the Court that respondent No. 1 is not entitled for maintenance.

(3.) CONSEQUENTLY , the impugned order being not erroneous, revision is dismissed.