ASHOK SONI Vs. SARALA SONI AND ANR.

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 28.06.2008, passed by the learned Judge, Family Court, Udaipur, whereby the learned Judge has granted a maintenance of Rs. 900.00 per month to the respondent-wife, Smt. Sarala Soni, and Rs. 700.00 per month to the son respondent, Deepak Soni. The said order was passed in a Lok Adalat.

(2.) Mr. Shambhoo Singh, the learned counsel for the petitioner-husband, has vehemently contended that in fact, the petitioner-husband has already filed an application under Sec. 9 of the Hindu Marriage Act seeking restitution of conjugal right. According to him, on 28.06.2008, a compromise was entered into with regard to the willingness of the wife to go back with the petitioner husband. However, the said order has been passed erroneously.

(3.) Heard the learned counsel for the petitioner and perused the impugned order.