RAJENDRA SINGH Vs. PATWANT KAUR

JUDGEMENT

(1.) THE respondent wife has filed an application for interim maintenance and for expenses of proceedings in the present revision petition. THE trial court had fixed an interim maintenance of Rs. 300/-per month. THE respondent has put in her appearance in this court on 7. 12. 1981 and the revision petition has remained pending for almost 4-1/3 months. THE petitioner should, therefore, make payment of interim maintenance for a period of 4-1/2 months, @ Rs. 300/- per month i. e. Rs. 1,350/- in all towards interim maintenance during the pendency of the revision petition. THE petitioner should also make payment of a sum of Rs. 250/- as expenses to the respondent in respect of the present proceedings in this Court. Thus, the petitioner should make payment of Rs. 1,600/- to the respondent in all, in respect of interim maintenance during the pendency of the revision petition and expenses. THE petitioner Rajendra Singh, is allowed one month's time to make payment of the amount of Rs. 1,600/ -.

(2.) THE main revision petition was taken up for hearing with the consent of the learned counsel for the parties. THE petitioner filed an application under section 13 of the Hindu Marriage Act, 1955 on 16. 3. 81 in the court of the District Judge, Sriganganagar. That application was dismissed by the order dated 31. 8. 1981. THE learned District Judge on 5. 9. 81 proceeded to fix interim maintenance during the pendency of the proceedings at the rate of Rs. 300/- per month.