TARINI GUPTA CHOWDHURY Vs. GOURI GUPTA CHOWDHURY

JUDGEMENT

(1.) This appeal is from the order dated 5th September 1967 passed by R.M. Datta. J.

(2.) The order was passed on an interlocutory application filed by the plaintiff for interim maintenance. The plaintiff filed a suit and claimed Rs. 800/- per month for maintenance and residence and also claimed maintenance and educational expenses of the daughter.

(3.) The learned Judge made an order directing the defendant-husband to pay Rs. 160/- per month to the wife by was of interim maintenance pending the decision of the suit and further directed that the sum was to be paid from the month of August, 1967 and thereafter month by month until trial and decision in the suit