SHANKAR MEHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mazumdar for the petitioner and Mr. Ahmad for the opposite party No. 2 and Mrs. 1. Sen Choudhary for the State.

(2.) The order of the revisional Court dated 21-7-1995 has been challenged by the petitioner-husband by reason of which the revisional court has affirmed the order of the Magistrate allowing maintenance to opposite party No. 2.

(3.) Mr. Mazumdar submits that when the marriage itself was disputed before the Magistrate, the Magistrate could not have passed the order for grant of maintenance to the opposite party No. 2 by way of interim order till final adjudication of the dispute. In support of his contention ho has relied on some decisions.