RAMESH Vs. CHITRA

JUDGEMENT

(1.) This revision is against the order dated 17.4.88 passed by IV Addl. Judge to the Court of District Judge Indore in H.M. case No. 28/84, whereby passed an order in favour of the respondent of interim maintenance which was fixed as Rs. 150.00 per month from the date of application till the decision of the suit and Rs. 300.00 towards expenses.

(2.) The applicant before this Court raised a short submission that the order of maintenance ought to have been from the date of the order and not from the date of the application. Reliance was placed by him in case decided by this Court in Civil Revision No. 665/84 (Liladhar Vs. Smt. Jamunabai), decided on 1.4.86, reported as note No. 6 in 1986 M.P.W.N. Volume 2.

(3.) Shri Shrikrishan Sharma for the respondent appeared and filed his power, but was absent at the time of hearing of the case. S.P.C. was also issued to the respondent.