BHANWARLAL Vs. KAMLA DEVI

JUDGEMENT

(1.) THIS revision, under s. 115 of the Code of Civil Procedure, by the husband-petitioner Bhanwarlal is directed against the order dated May 25, 1981 of the District Judge, Pali, by which, he directed the petitioner to pay Rs. 400/- per month as interim maintenance from the dated of the application i. e. December 21, 1979 to the Wife-non-petitioner Smt. Kamla Devi.

(2.) THE husband-petitioner filed a petition under s. 13 of the Hindu Marriage Act (No XXV of 1955) (for short 'the Act' herein ). During the pendency of the petition, an application under s. 24 of the Act was filed. THE application was resisted. THE learned District Judge, by his order dated May 25, 1981 directed the petitioner for payment of interim maintenance as aforesaid. Hence this revision by the petitioner.

(3.) BEFORE parting with the case, it may be stated that Mr. D. L. Mehta, learned counsel for the petitioner has paid Rs. 1,000/- to Mr. S. R. Singhi, learned counsel for the non-petitioner today and the receipt evidencing the payment has been given to Mr. D. L. Mehta, learned counsel for the petitioner. Mr. S. R. Singhi, learned counsel for the non-petitioner has stated in the receipt that the amount of Rs. 1,000/-, which has been paid today shall be adjusted towards the interim maintenance, which may be determined by the learned District Judge, while disposing of the application under s. 24 of the Act. .