HET RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. This petition is against the order dated June 16, 1989, passed by the Additional Munsif & Judicial Magistrate, Sri Ganganagar, graining interim maintenance of Rs. 300/- per month to Smt. Tulsi Bai and Rs. 100/- per month to her daughter.

(2.) Having regard to the facts and circumstances of the case, it seems reasonable to me that the interim maintenance directed to be paid to Mst. Tulsi Bai should be Rs. 150/- per month. Accordingly, it is directed that the interim maintains to be paid to Smt. Tulsi bai shall be Rs. 150/- p.m. However, the interim maintenance to be paid to her daughter at the rate of Rs. 100/- per month is, maintained. With this modification of the order of the learned Magistrate the present petition shall stand disposed of.

(3.) The learned trial Court shall decide the main petition within six months from today. The order passed by this Court shall not affect or otherwise come in the way of the final order that may be passed by the trial Court.