ANITA KARMOKAR Vs. BIRENDRA CHANDRA KARMOKAR

JUDGEMENT

(1.) IN May, 1960, Birendra Chandra Karmokar, the Opposite party, filed an application, under section 9 of the Hindu Marriage Act, 1955, (hereinafter referred to as the Act) for restitution of his conjugal rights with the petitioner No. 1 and for injunction against petitioner No. 2, the mother of petitioner No. 1, restraining her from interfering therewith or standing in the way thereof. The said application was registered as Matrimonial Suit No. 93 of 1960 5 of 1960. The petitioners filed a joint written statement objecting to the prayer for restitution of conjugal rights, inter alia, on the plea of cruelty, to the petitioner No. 1, by the opposite party and the members of his family.

(2.) ON August 18, 1960. the petitioner No. 1 filed an application in the aforesaid suit, under section 24 of the Act, asking for maintenance pendente lite and expenses of the proceeding. The Court below, on being satisfied that the wife petitioner No. 1 had no independent income sufficient for her support and for defraying the necessary expenses of the proceeding, passed an order, dated December 17, 1960, directing the opposite party to pay to the petitioner No. 1, as maintenance pendente lite, a sum of Rs. 31/-per month, with effect from June, 1960 and a further sum of Rs. 200/- as expenses of the proceeding. The amounts aforementioned were directed to be paid to the petitioner No. 1 by the end of January, 1961. The opposite party did not pay the aforesaid sums of money to the petitioner No. 1 nor any part thereof.

(3.) THEREUPON, on March 3, 1961, the petitioner No. 1 applied for stay of the matrimonial suit until payment. The Court below rejected the application with the following observations:-