PURAN CHAND Vs. MST KAMLA DEVI

JUDGEMENT

(1.) Section 24 of the Hindu Marriage Act, reads thus:

(2.) On a plain interpretation of this section, a child born out of the wed-lock between litigating husband and wife is not entitled to maintenace pendente lite. Such maintenance can be granted in favour of the wife or the husband as the case may be. The maintenance is to be allowed on monthly basis "during the proceeding". The words "during the proceedings" connote that the maintenance shall be admissible from the commencement till the conclusion of the proceedings in the trial court. The proceedings in the trial court would na1 urally commence from the date on which the issues are framed, which is ordinarily known as the first hearing. In the view expressed above, the lower court was not justified in allowing maintenance, pendente lite in favour of Raian, the minor daughter of the parties. Nor even in allowing such maintenance in favour of the wife from the date of the filing of the petition.

(3.) The court ought to have disallowed the request for maintenance pendente lite in so far as Rajan was concerned, and allowed the same in favour of the wife from the date the issues were struck. Allowing this appeal, I modify the order accordingly. There shall be no order as to costs.