PANKAJ KUMAR SINGH Vs. NISHA MISHRA

JUDGEMENT

(1.) THIS Civil revision is directed against the order of the District Judge, Darbhanga dated 7.12.1998 in Matrimonial Case No. 7 of 1993. By the impugned order the petitioner who is the husband and the plaintiff of the matrimonial case, has been directed to pay interim maintenance @ Rs. 500 per month under Section 24 of the Hindu Marriage Act 1955. The petitioner has filed the above mentioned Matrimonial case for annulment of marriage with opposite party no. 1 Nisha Mishra under Section 12 of the Hindu Marriage Act on the ground of unsoundness of mind.

(2.) BY order dated 20.4.99 while issuing notice to opposite party, this court directed the petitioner to deposit Rs. 1000/ - per month 'towards arrears of maintenance and Rs. 5000/ - towards litigation expenses within two months in two instalments. The opposite party has since appeared.

(3.) IT would be useful to quote Section 24 of the Act at this stage, as under: ''