MANSARAM SHARMA Vs. SARASWATI DEVI

JUDGEMENT

(1.) NOTICE for admission and hearing had been issued to the respondent. Mr. R. C. Patnaik appears for the respondent. The appeal is admitted. With the consent of the counsel appearing for both the parties the appeal is taken up for hearing and on hearing them at length this appeal is disposed of by the following order:

(2.) THIS appeal is against an order passed by the court below directing payment of interim maintenance to the respondent at the rate of Rs. 60/- per month from 10-5-1972 (i. e. , the date of appearance of the respondent in the court below) till the disposal of the suit, and Rs. 100/-towards litigation expenses.

(3.) THE plaintiff-appellant has instituted Title Suit No. 7 of 1972 against his wife, the respondent in this appeal, for judicial separation. In this suit the respondent filed a petition under Section 24 of the Hindu Marriage Act for directing the appellant to pay her ad interim maintenance and litigation expenses. The impugned order has been passed on the said petition.