RAJ DHARI DEVI Vs. JAWAHARLAL

JUDGEMENT

(1.) THE delay in filing of this civil revision application is condoned.

(2.) THIS revision application is directed against the order dated 30.5.02 passed by the District Judge, Bhojpur, Ara in Divorce case no. 23 of 2000 whereunder petition of opposite party (wife) under section 24 of the Hindu Marriage Act, 1956 has been rejected. During hearing of the petition Sri Gopal Mishra appeared for the wife and Sri Samrendra Pratap Singh for the husband. Both the counsel agreed before me that so far interim maintenance and litigation costs are concerned, wife shall be paid Rs. 10,000/ - towards arrears of maintenance for the period 5.7.2000 to 12.4.2004 and thereafter until disposal of divorce suit wife shall be paid Rs. 1000/ -per month as maintenance including litigation cost. This arrangement disposes of the maintenance matter.

(3.) THIS civil revision application is disposed in the light of the observations/ directions made above.