PARVINDER KUMAR CHALLAN Vs. LEELA KUMARI

JUDGEMENT

(1.) Limited notice was issued in the appeal vide order dated11.05.2017, which reads as under:-

(2.) Suffice it to state law is clear that maintenance underSection 24 of the Hindu Marriage Act has to be awarded from thedate when the application is filed.

(3.) In view of the limited notice issued in the appeal whichrestricts the consideration of the date wherefrom maintenance hasto be awarded, we find no infirmity in the impugned order.