PRATIMA BOSE Vs. KAMAL KUMAR BOSE

JUDGEMENT

(1.) These two appeals were heard together at the instance of the parties. The wife of the respondent is the appellant in both the appeals. F.M.A. 159 of 1960 is directed against an order, made under Section 24 of the Hindu Marriage Act, 1955, for payment, to the wife, of maintenance pendente lite and expenses of a proceeding for judicial separation. F.M.A. 160 of 1960 is directed against an order, made under Section 26 of the Hindu Marriage Act, 1955, for payment of interim maintenance and education expenses to the only son of the marriage between the appellant and respondent.

(2.) The circumstances under which the orders appealed against were made are hereinafter narrated in brief.

(3.) The appellant, Sm. Pratima Bose, was married to the respondent, Kamal Kumar Bose, on May 8, 1955, according to Hindu rites. Their united matrimonial life was short-lived and the respondent husband filed proceeding for judicial separation on June 19, 1959. It is not disputed that the appellant wife is now living apart from the respondent husband with her father and the only son born in their wedlock, aged about 4 years, is living in her custody.