NARAIN SINGH Vs. RUKMANI

JUDGEMENT

(1.) This appeal is directed against an order of the learned District Judge, Solan Division, awarding litigation expenses and maintenance pendente-lite to the wife for the duration of a petition by the wife under Section 10 of the Hindu Marriage Act.

(2.) During the pendency of the petition under Section 10 of the Hindu Marriage Act, the wife applied under Section 24 of the Act for an order directing the husband to pay her maintenance and litigation expenses. On April 7, 1977, the learned District Judge, Solan Division made an order awarding Rs. 150/- as litigation expenses and Rs. 30/- per month as maintenance pendente lite.

(3.) Shri Inder Singh, learned counsel for the appellant, has very fairly pointed out that it is doubtful whether the ap- peal is maintainable in view of the changed state of law. Having considered the matter, we are of opinion that the appeal must be rejected as incompetent. Until 1976, Section 28 of the Hindu Marriage Act provided: