M.L.Singhal - (1.) HEARD the learned counsel for the husband-revisionist.
(2.) THE learned lower court has awarded maintenance allowance @ Rs. 500 per month to the wife from the date of the petition, viz., 1.6.1993, payable within a period of thirty days by Demand Draft, and Rs. 300 per month to the daughter. The learned counsel stated that the revisionist-husband has no objection to the payment of maintenance allowance to the daughter, and he will continue to pay the same. But the husband-revisionist wants time for making the total payment as the amount to be paid is quite a huge amount. Looking to the fact that the payment has to be made @ Rs. 500 per month from the date of the petition, the petitioner-husband is granted three months' time to make the payment to the wife from the date of order, viz., 24.1.1997. Accordingly, the revision is disposed of finally.;