SITA RAM AGRAWAL Vs. SMT. KRISHNA

JUDGEMENT

(1.) This is a civil miscellaneous first appeal under section 28 of the Hindu Marriage Act, 1955, (hereinafter referred to as "the Act"), against the order of the District Judge, Jaipur City, dated Sept. 10, 1974 in a petition for judicial separation under section 14 of the Act.

(2.) The relevant facts of the case are that the appellant moved a petition under section 10 of the Act for a decree of judicial separation on the ground of desertion by the respondent. During the pendency of the petition, the respondent moved an application under section 24 of the Act for fixation of maintenance during the pendency of the proceedings and also claimed expenses for the litigation. The learned District Judge, after evidence, fixed interim maintenance at the rate of Rs. 125.00 per mensem and allowed Rs. 400.00. as expenses for legal proceedings. It is against this order that the appellant husband has come up to this court in appeal.

(3.) I have heard the learned counsel for the parties and gone through the record of the case.