DAYA RAM Vs. BIMLA

JUDGEMENT

(1.) The challenge in the present revision petition is to the order passed by the Additional District Judge, Gurgaon, dated 19.2.1992 granting maintenance pendente lite at the rate of Rs. 500/- per month to wife, Rs. 200/- per month to minor child and Rs. 600/- as litigation expenses.

(2.) While admitting the petition, this Court has passed an interim order staying the recovery of maintenance pendente life subject to the condition of petitioner's depositing one half of the arrears of maintenance pendente lite before the trial Court for payment to the respondents within a fortnight from today. In case the petitioner fails to deposit the said amount the stay order shall be deemed to have been vacated.

(3.) The present petitioner has initiated the proceedings under Section 13 of the Hindu Marriage Act in the year 1992 for dissolution of marriage. The order passed by this Court has remained operative for more than 10 years. During the pendency of the present revision petition, there was no stay of further proceedings before the learned trial Court and the petition under Section 13 of the Hindu Marriage Act must have been decided.