MUNNIBAI Vs. JAGDISH BHAGIRATH RATHORE

JUDGEMENT

(1.) FEELING aggrieved by an order passed by the trial Court rejecting her application filed Under Section 24 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act), seeking a direction to the husband/plaintiff to pay an amount of Rs. 2,500/- per month towards interim maintenance together with an amount of Rs. 3,000/- to meet the expenses of the proceedings liable to be incurred in the litigation, the defendant/wife has now approached this Court seeking redress praying for the reversal of the impugned order.

(2.) I have heard the learned counsel for the defendant/wife-applicant as well as the learned counsel representing the plaintiff/husband-respondent, and have carefully perused the record.

(3.) THE facts in brief shorn of details, and necessary for the disposal of this revision lie in a narrow compass. The plaintiff/husband has filed a petition on 1-7-1997, Under Section 13 of the Act, praying for a decree of divorce. Admittedly the plaintiff had been married with the defendant according to the Hindu rites nine years ago and from their wedlock, three children (two sons and one daughter) were born. The eldest son was aged about 7 years, the second was the daughter aged about 5 years; and the third one was a son aged about 2 years.