V K KAK Vs. KALIANA KAK

JUDGEMENT

(1.) THIS revision petition is directed against a composite order passed by District Judge, Srinagar accepting alimony at the rate of 13000/ - per month and litigation expenses to the extent of Rs. 1200/ -in favour of the respondent wife, and simultaneously issuing a direction to one Ramash Agarwal of Gandhi nagar, Jammu. directing him to produce that property which was according to the respondent entrusted to him by her father -in -law, namely, the father of the petitioner as also an agreement alleged to have been executed between the parents of the parties.

(2.) WHEN his revision petition came to be admitted, this court issued an order staying the operation of the impugned order subject to the condition that the petitioner will deposit Rs. 150/ - per month as monthly maintanance from the date it fell due from him in terms of the trial courts order and a sum of Rs. 750/ - by way of litigation expenses in this court.

(3.) TODAY I have heard the learned counsel for the parties at length.