ARUNA BOHRA Vs. BHAWANI SHANKAR NANDWANA

JUDGEMENT

(1.) This Appeal is filed by the appellant wife under Section 19 of the Family Court Act read with Section 28 of the Hindu Marriage Act against the judgment and decree dated 11.9.2001 of the learned Judge, Family Court No. 2, Jaipur in Case No. 44/1998. Under this judgment and decree the divorce petition petition filed by the respondent husband Bhawani Shankar Nandwana was granted.

(2.) The appeal came up for preliminary hearing in the court on 16th of October, 2001. The court was pleased to issue notice to the respondent husband to show cause as to why the appeal should not be admitted and disposed of at that stage. Notice on the stay application was also issued to the respondent husband. The record was called for. The operation of the judgment and decree of the learned Judge, Family Court No. 2, Jaipur has been stayed by the court.

(3.) The appeal is placed on the board on the application filed by the appellant wife under Section 24 of the Hindu Marriage Act, 1956 for grant of interim maintenance as well as the litigation expenses.