JAGIR SINGH Vs. SUMITRA DEVI

JUDGEMENT

(1.) THIS revision is filed against the order of Judicial Magistrate 1st Class, Kaithal dated 7.2.1994 granting ad interim maintenance to the petitioners (respondents herein) from the respondent (petitioner herein) at the rate of Rs. 200/- p.m. to the son.

(2.) IT is now settled law that the Magistrate has got power to pass interim order directing the husband to pay reasonable sum by way of maintenance to the wife and the child pending final disposal of the application. See Savitri v. Govind Singh Rawat, 1985(4) SCC 337.