SHEELA DEVI Vs. MADAN LAL

JUDGEMENT

(1.) This is an appeal by the wife against the judgment of the learned Sub - Judge Ist Class, Jagraon dated August 2, 1979, granting a decree of judicial separation.

(2.) On a petition under section 24 of the Hindu Marriage Act by the wife, Rs. 600/- as litigation expenses and Rs. 100/- per month as maintenance allowance were granted by J.M. Tandon, J. vide order dated May 7, 1980. Admittedly, this order has not been complied with. In similar circumstances, in three cases, in Shrimati Swarno Devi v. Shri Piara Ram,1975 HinduLR 15, Smt. Parkasho v. Lachhman Singh,1977 HinduLR 334and Amarjit Kaur v. Sohan Singh.,1979 HinduLR 536 it was ruled that for non-compliance of the order under section 24 of the Hindu Marriage Act, the appeal has to be allowed and the petition dismissed.

(3.) Consequently this appeal is allowed, the impugned judgment set aside and the petition dismissed with costs.