RAMESH CHANDRA MISHRA Vs. KANCHAN BALA MISHRA

JUDGEMENT

(1.) Husband is the petitioner in this civil revision arising out of an order under Sec. 24 of the Hindu Marriage Act, 1955 (for short the Act') in a proceeding under Sec. 13 of the Act initiated by the petitioner for a decree of divorce.

(2.) In spite of a decree for restitution of conjugal rights under Sec. 9 of the Act in favour of the petitioner, when the opposite party did not joint him for more than two years, the petitioner filed the application for divorce on the ground that the opposite party has deserted her without reasonable excuse. Opposite party filed an application for maintenance pendente lite and expenses of the proceeding. The trial court having granted maintenance at the rate of Rs. 150.00 per month and Rs. 500.00 as legal expenses, the order is challenged in this revision.

(3.) Inspite of valid service of notice, the opposite party has not appeared.