(1.) Heard learned counsel for the petitioner and learned counsel for the opposite party.
(2.) This petition has been filed for review of this Court's order dated 23.9.2004 allowing Civil Revision No. 1002/2002 filed by the opposite party and setting aside impugned order dated 1.6.2002 passed in Divorce Case No. 27/96, by which the learned 1st Additional District Judge, Begusarai had rejected the defendant's (wife) petition under Section 24 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') for the sake of brevity).
(3.) By the order under review this Court had directed the plaintiffs- petitioner to pay Rs. 2,000/- as monthly maintenance pendente lite to the defendant-petitioner alongwith arrears from the date of filing of the divorce case.