CHANDRAMANI SARANGI Vs. HEMA SARANGI

JUDGEMENT

(1.) THE Plaintiff in a suit for dissolution of marriage and divorce under Section 13 of the Hindu Marriage Act is the Petitioner in this case against the order of the District Judge allowing the petition of the wife (opposite party) for interim maintenance and litigation expenses. By his order dated 27 -9 -1980 which is impugned in this revision petition the Court has directed the Petitioner to pay to the opposite party Rs. 35/ - per month towards maintenance during the pendency of the proceeding and to pay a further a sum of Rs. 150/ - towards litigation expenses.

(2.) DURING the pendency of the suit the opposite party filed the petition under Section 24 of the Act stating inter alia that the Petitioner who works as a peon, in the Settlement Office gets a monthly pay of Rs. 325/ -. After she was forcibly driven out from the house of the Petitioner since 9 -5 -1978 he had neglected to maintain her and she had been forced to live with her parents at Patrapda in Sundargarh Town. She asserted that she had no independent source of income to sustain herself. In these circumstances she prayed for a direction to the Petitioner to pay her a monthly maintenance of Rs. 100/ - during the pendency of the proceeding and a sum of Rs. 200/ - as litigation expenses. This petition was supported by an affidavit of the opposite party.

(3.) IN these circumstances, I find no reason to interfere with the order of the Court below. The revision is accordingly dismissed, but in the circumstances of the case without costs of this proceeding.