SHRI RAM ARORA Vs. ANURADHA ARORA AND ANR.

JUDGEMENT

(1.) Heard the submission made by learned counsel appearing for the Revision petitioner.

(2.) The Revision is filed by the husband aggrieved by the order of interim maintenance passed by the Court below invoking the provision under Sec. 24 of the Hindu Marriage Act.

(3.) The learned counsel appearing for the Revision petitioner would submit that he does not challenge the quantum of interim maintenance fixed by the Tribunal. But it is his submission that the Court below had not properly adverted to the evidence on record to show that the respondent wife had lived in adultery. It is his further submission that the woman who is living in adultery is not entitled to interim maintenance. Therefore, it is submitted that the order under challenge is bound to be revised.