NAND KANWAR Vs. RAJENDRA SINGH BHATI

JUDGEMENT

(1.) Rajendra Singh Bhati, the appellant in D.B. Civil Miscellaneous Appeal No. 1606/2002 and respondent in D.B. Civil Miscellaneous Appeal Nos. 167/2003 and 1112/1997 (hereinafter shall be referred to as 'the husband'), filed a Matrimonial Case No. 92/2000 in the Family Court No. 2, Jaipur against Smt. Nand Kanwar, the respondent in D.B. Civil Miscellaneous Appeal No. 1606/2002 and the appellant in D.B. Civil Miscellaneous Appeal Nos. 167/ 2003 and 1112/1997 (hereinafter shall be referred to as 'the wife'), In the matrimonial case the wife filed an application under Sec. 24 of the Hindu Marriage Act, 1955 (for short, 'the Act, 1995'), on 6.10.2001; the learned Family Court No. 2, Jaipur, ordered against the husband to pay to the wife the interim maintenance at the rate of Rs. 800.00 per month. The learned Family Court No. 2, Jaipur, dismissed the Matrimonial Case No. 92/2000, vide its judgment and decree, dated 13.8.2002. The husband challenged that judgment and decree of the learned Family Court No. 2, Jaipur, in D.B. Civil Miscellaneous Appeal No. 1606/2002.

(2.) The wife filed D.B. Civil Miscellaneous Appeal No. 167/2003 against the order, dated 13.8.2002, of the learned Family Court No. 2, Jaipur, in Case No. 92/ 2000, for enhancement of the amount of interim maintenance.

(3.) The husband filed the Matrimonial Case No. 108/1994 under Sec. 9 of the Act, 1955 for a decree of restitution of conjugal rights; same was decided by the learned Family Court, Jaipur, under its judgment and decree, dated 21.6.1997 and thereunder the learned Family Court passed the decree for restitution of conjugal rights, hence the wife, against the judgment and decree, has filed D.B. Civil Miscellaneous Appeal No. 1112/2002.